Section 45(1) in Jharkhand Co-operative Societies Act, 2008
(1)It shall be an offence under this Act, if a registered society: -a. fails to give a notice, send a return or document or fails to do or allows to be done any act which a registered society is by this act or under its bye laws required to give, send, do or allow to be done;b. willfully neglects or refuses to do an act or to furnish information required for the purposes of this Act or does an act forbidden by this Act or the bye-laws;c. makes a return, or willfully furnishes information in any respect which is false or insufficient;d. indulges in fraudulent activities concerning the constitution, management and business of the registered society;e. misuses the funds and property of the registered society; orf. indulges in the conduct of elections to the Board in "corrupt practices" as defined under section 123 of the Representation of People Act, 1951.
