Section 109(12B) in Karnataka Co-Operative Societies Act, 1959
(12B)Where a Chief Executive fails to send periodical extracts of cash book and certified copies of the proceedings of the General Meetings and Committee Meetings to the Registrar and the financing bank or credit agency within the time limits specified under sub-section (6) of section 29G, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to three thousand rupees or with both.] [Sub-sections (12A) & (12B) inserted by Act 25 of 1998 w.e.f. 15.08.1998.]
