Section 66(4A) in Kerala Cooperative Societies Act, 1969
(4A)It shall be the duty of every officer and employee of the society to cooperate with and assist in such supervision or inspection, to furnish any information that may be required for the purpose and to produce the books, records, cash balance etc. referred to in sub-section (4), on demand by such officer, failing which it shall be treated as an offence under sub-section (4) of section 94.] [Substituted by Kerala Act No. 7 of 2010.]
