Section 117(8) in Haryana Co-operative Societies Act, 1984
(8)Any person being a member of the managing committee who fails to get the accounts audited in accordance with the provisions of Section 95 without sufficient cause, shall be punishable with fine which may extend to ten thousand rupees :Provided that an opportunity of being heard shall be provided before any order is passed under this section.] [Subsection (7) and (8) added by Haryana Act No. 19 of 2006.]
