Section 28 in The M.P. Co-Operative Societies Act, 1960
28. Rights of members to see books, etc.
(1)Every society shall keep open to inspection for its members free of any charge, at all reasonable times at the registered address of the society-(a)a copy of this Act;(b)a copy of the rules;(c)a copy of the bye-laws of the society; and(d)a register of members.(e)[ the last audited annual balance sheet, the profit and loss account; and [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].](f)the minutes of the general meetings.](2)All registers and record of a society except books and other documents relating to accounts other than one's own shall be open to inspection in the office of the society by any member of such society on payment of such fee as may be specified in the bye-laws.(3)Subject to such conditions and on payment of such fees as may be specified in the bye-laws, the society shall, on an application made by any member thereof grant him a certified copy of such records or registers or extracts thereof.
