Section 13 in The Societies Registration (Maharashtra) Rules, 1971
13. Inspection of documents .
(1)Subject to the conditions [x x] [Deleted by G.N. of 9-10-1973.] hereinafter specified, the Assistant Registrar shall, on application by any person having interest or permitted in this behalf by the Assistant Registrar. allow inspection of any statement, notice, intimation, account, audit report or any other document filed under the Act not being those documents filed under Section 4-A.(2)The application shall specify the particulars of the documents, and contain such information as may be necessary for identifying the documents required for inspection.(3)[x x x] [Deleted by G.N. of 9-10-1973.](4)Such inspection shall be allowed during office hours only, subject to such supervision as the Assistant Registrar may in each case direct.
