Section 94(3) in Kerala Cooperative Societies Act, 1969
(3)Any member or past member or the nominee, heir or legal representative of a deceased member of a society who contravenes the provisions of section 35 by disposing of any property in respect of which the society is entitled to have a first charge under that section or does any other act to the prejudice of such claim, shall be punishable with fine which may extend to [two thousand rupees.] [Substituted by Kerala Act No. 1 of 2000.]
