Section 109(6) in Karnataka Co-Operative Societies Act, 1959
(6)If any person,-(i)not eligible to become a member under section 17 applies to a co-operative society for admission as a member, or becomes a member, or after ceasing to be a member [under sub-section (2) of that section acts as or exercises any rights or privileges of a member of any such co-operative society] [Substituted by Act 71 of 1976 w.e.f. 03.11.1976.];(ii)exercises the rights of a member in contravention of the provisions of section 19;(iii)willfully fails to furnish the information or document in contravention of the provisions of sub-section (3) of section 87;(iv)grants a lease of the mortgaged property in contravention of sub-section (1) of section 95,shall be punishable with [imprisonment for a term which may extend to three months or with fine which may extend to three thousand rupees] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.].
