Section 82(6) in The Goa Co-operative Societies Act, 2001
(6)Where a person is held liable by the [Registrar] [The words 'Co-operative Authority', the word; 'Registrar' is substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] for misappropriation, fraud, breach of trust, cheating or any other act involving moral turpitude, resulting in a loss to the society, he shall be punishable under the relevant provisions of the Indian Penal Code, 1860 (45 of 1860).[Chapter-IX] [Chapter IX is substituted by the Goa Co-operative Society (Amendment) Act 2009.] Disputes and Arbitration
