Section 32 in The Manipur Co-operative Societies Act, 1976
32. Rights of members to see books, etc.
(1)Every member of a society shall be entitled to inspect, free to cost, at the society's office during office hours, or any time fixed for the purpose by the society, a copy of this Act, the rules, and the bye-laws, the last audited annual balance sheet, the profit and loss account, the list of the members of the committee, the register of members, the minutes of general meetings, the minutes of committee meetings and those portions of the books and records in which his transactions with the society have been recorded.(2)A society shall furnish to a member, on request in writing and on payment of such fees as may be prescribed therefor, a copy of any of the documents mentioned in the foregoing sub-section within one month from the date of payment of such fees.
