Section 38(1) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(1)It shall be an offence under this Act, if a Co-operative Society,-(a)fails to give a notice, send a return or document, or fails to do or allows to be done any act which a Co-operative Society is by this Act or under its bye-laws required to give, send, do or allow to be done;(b)wilfully neglects or refuses to do an act or to furnish information required for the purposes of this Act or does an act forbidden by this Act, or the bye-laws; or(c)makes a return, or wilfully furnishes information, in any respect false or insufficient.
