Section 14(1) in The Societies Registration (Maharashtra) Rules, 1971
(1)On payment of the fees herein specified, the Assistant Registrar or an officer authorised by him in this behalf shall, on application by any person having interest or any other person permitted by the Assistant Registrar or officer authorised by him in this behalf furnish him with certified copies under his hand of the following documents, not being documents filed under Section 4-A of the Act :-(a)any statement, notice, intimation, account, audit report or any other document filed under the Act :(b)any certificate issued by the Assistant Registrar.
