Section 45 in The Assam Co-operative Societies Rules, 1953
45. Fees for inspection of documents, bye-laws, etc.
- Members of co-operate societies on a written application stating the purpose may, on payment of a fee of two rupees for each document on each occasion of inspection, and with the permission of Registrar, inspect any public documents exclusive of documents privileged under Sections 123, 124, 129 and 131 of the Indian Evidence Act, I of 1872, such as-(i)general register,(ii)Certificate of Registration,(iii)bye-laws,(iv)amendment of bye-laws,(v)orders for its cancellation,(vi)the annual cash account, balance sheet and revenue accounts, and(vii)audit memorandum.
