Section 23(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983
(b)is sentenced for any such offence as is described in clause (b) of subsection (1) [xxx] [The expression 'or is sentenced under section 162' was omitted by section 2 of the Tamil Nadu Co-operative Societies (Second Amendment) Act, 2004 (Tamil Nadu Art 18 of 2004).]: