Section 115(10) in The Orissa Co-operative Societies Act, 1962
(10)[ An applicant for a loan from a Co-operative Agricultural and Rural Development Bank, who wilfully makes a false or defective declaration, shall be punishable with fine which may extend to [eighteen thousand rupees] [Inserted by Orissa Act 1 of 1975 Section 8-See O. G. E. 25.1.1979.] or with imprisonment which may extend to six months or with both.]
