Section 127 in Assam Co-Operative Societies Act, 2007
127. Power of the managing body of an affiliating society to enquire into the shin of a member society.
- When a registered society takes a loan from an affiliating society and defaults payment of the, debt on any installment 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 inquiry 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.
