Section 108 in Mizoram Cooperative Societies Act, 2006
108. Penalties.
(1)Every committee member, officer, employee, board member, past or present of a committee or any other person shall, without prejudice to any action taken against him under any law for the time being in force, for the offences specified under section 07(2) shall be subject to punishment as provided under column (2) of section 108 (2).(2)Nature of offences committed and punishment prescribed thereof.* Serial number of offences committed as specified under section 107(2) Punishments prescribed : Punishment prescribed
