Section 45(1) in The Bihar Co-operative Societies Act, 1935
(1)It shall be an offence under this Act if-(a)an officer or member of a registered society [or any person appointed under sub-section (2) of Section 41] [Inserted by Act 29 of 1956.] intentionally neglects or refuses to do any act required to be done, or to furnish any information required to be furnished, by this Act or by any rule; or(b)an officer or member of a registered society [or any person appointed under sub-section (2) of Section 41] [Inserted by Act 29 of 1956.] wilfully makes a false return or furnishes false information.
