Section 109(11) in Karnataka Co-Operative Societies Act, 1959
(11)Any [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or member of a co-operative society who willfully fails to comply with any decision, award or order passed by the Registrar or arbitrator or the tribunal shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to three thousand rupees.
