Section 109(4) in Karnataka Co-Operative Societies Act, 1959
(4)Any employer, who without sufficient cause, fails to make the deduction under sub-section (2) of section 34, or fails to pay to a co-operative society the amount deducted by him under sub-section (2) of section 34 within a period of fourteen days from the date on which such deduction is made, shall, without prejudice to any action that may be taken against him under any law for the time being in force, be punishable with [imprisonment for a term which may extend to three months or with fine which may extend to three thousand rupees.] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.]
