Section 109(5) in Karnataka Co-Operative Societies Act, 1959
(5)If default is made in complying with provisions of [sub-section (4)] [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.] of section 16, sub-clause (ii) of clause (b) of sub-section (1) of section 24, sub-section (1) of section 28, section 56, section 58, section 59, section 60, or section 62, the co-operative society, and every [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or member of committee of the society who is in default shall be punishable with fine which may extend to [three] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] hundred rupees.
