Section 97 in The Assam Co-operative Societies Act, 1949
97. Power of the managing body of an affiliating society to enquire into the affairs of a member society.
- When a registered society takes loan from an affiliating society and defaults payment of the debt or any instalment thereof, any member of the managing body of the affiliating society, may examine and look into the accounts and working of such borrowing society and report the result of his enquiry or examination particularly with reference to the said loan to the affiliating society and may recommend any suggestion in his report. The borrowing society shall furnish such information and produce such documents, books and accounts as the member of the managing body may require.
