Section 162(h) in The Tamil Nadu Co-Operative Societies Act, 1983
(h)offers any gift or promises to offer any gratification to any person with the object, directly or indirectly, of including,-(i)a person to stand or not to stand as, or to withdraw or not to withdraw from, being a candidate at an election; or(ii)a member to vote or refrain from voting at an election, or as a reward to a person for having so stood or not stood or for having withdrawn or not having withdrawn his candidature; or(iii)a member for having voted or refrained from voting, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.]
