Section 25 in Himachal Pradesh Societies Registration Act, 2006
25. Members guilty of offences punishable as strangers.
- Any member of the registered Society, who steal, purloin, embezzle any money or other property, or wilfully and maliciously destroy or injure any property of such Society, or forge any deed, bond, security for money receipt, or other instrument, whereby the funds of the Society may be exposed to loss, shall be subject to the same prosecution, and, if convicted, shall be liable to be punished in like manner as any person who is not a member, would be subject and liable to in respect of the like offence.
