Section 94(8B) in Kerala Cooperative Societies Act, 1969
(8B)If any officer, employee, member, agent or servant of a society or any other person abets, connives or conspires the commission of an offence punishable under sub-section (8A), he shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to twice the amount of money involved in the offence] [Inserted by Kerala Act No. 7 of 2010.]
