Section 162(1) in The Delhi Co-operative Societies Rules, 2007
(1)The following documents shall be treated as public documents.(a)The Registration Register;(b)The Registration certificate of a co-operative society.(c)The registered bye-laws of the co-operative society including registered amendments.(d)Any order cancelling the registration of a co-operative society;(e)Annual audited accounts of the co-operative society furnished to the Registrar;(f)Any decision of the Registrar or award of the Arbitrator.(g)Reports of inspection under section 62 and section 66.
