Section 49(2) in The Delhi Co-Operative Societies Act, 2003
(2)No officer of a co-operative society and no officer in whose office the books of a cooperative society are deposited after liquidation shall, in any legal proceedings to which the co-operative society or the liquidator is not a party, be compelled to produce any of the co-operative society's books or documents the contents of which can be proved under this section, or to appear as a witness to prove the matters, transactions and accounts therein recorded, except under order of the court or the arbitrator made for special cause.
