Section 109(1A) in Karnataka Co-Operative Societies Act, 1959
(1A)[ If default is made in giving effect to the order of the Registrar within the period specified in sub-section (3) of section 105A, the co-operative society and every [office bearer] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.] of the society who is in default shall be punishable with fine which may extend to one thousand rupees or with further fine which may extend to one hundred rupees for every day after the first during which the default continues.]
