Section 109(10) in Karnataka Co-Operative Societies Act, 1959
(10)Any [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of a co-operative society or other person who fails to hand over the custody of books, records, cash, securities and other property belonging to the co-operative society to a person appointed under sections 30, [31] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or 73 or any other person or [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] entitled to the possession thereof shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to three thousand rupees.
