Section 109(1) in Karnataka Co-Operative Societies Act, 1959
(1)Any person other than a co-operative society carrying on business under any name or title of which the word "Co-operative" or its equivalent in any Indian language, is part, without the sanction of the State Government, shall be punishable with a fine which may extend to [two thousand] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] rupees.
