Section 146(j) in The Maharashtra Co-Operative Societies Act, 1960
(j)[any person, wilfully or without any reasonable excuse disobeys any summons, requisition or lawful written order issued under sections 81, 83, 88, or any other provisions of the Act; or] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 72(f), (w.e.f. 14-2-2013).] a committee of a society or an officer or member thereof wilfully neglects or refuses to do any act, or to furnish any information required for the purposes of this Act by the Registrar, or other person duly authorised by him in writing in this behalf; or
