Section 32 in The Maharashtra Non-Trading Corporations Act, 1959
32. Inspection of minutes books of general meetings.
(1)The books containing the minutes of the proceedings of any general meeting of a corporation held after the commencement of this Act, shall–(a)be kept at the registered office of the corporation, and(b)be open, during business hours, to the inspection of any member without charge, subject to such reasonable restrictions as the corporation may, by its articles or in general meeting impose, so however that not less than two hours in each day are allowed for inspection.(2)Any member shall be entitled to be furnished, within seven days after he has made a request in that behalf to the corporation, with a copy of any minutes referred to in sub¬section (1), on payment of six annas for every one hundred words or fractional part thereof required to be copied.
