Section 80(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)Every person who is or has, at any time, been an officer or employee of the society and every member and past member of the society shall furnish such information in regard to the transaction and working of the society [as the auditors of the Government or auditing firms appointed under sub-section (1)] [Substituted for 'as the Registrar or the person authorised by him' by Tamil Nadu Act No. 4 of 2013, dated 23.2 2013, w.e.f. 31.1.2013.] may require.
