Section 45(11) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(11)Upon the reasonable demand of the auditor of a cooperative, the present or former directors, members, managers or employees of the cooperative shall,-(a)provide such access to records, documents, books accounts and vouchers of the cooperative ; and(b)furnish such information and explanations,as are, in the opinion of the auditor, necessary to enable him/her to make the examination and report, and as the present or former director, members, managers, or employees are reasonably able to furnish.
