Section 64(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)Every person who is, or has at any time been, an officer or employee of the society and every member and past member of the society shall furnish such information in regard to the transactions and working of the society as [the Registrar or the person authorised by him or the Chartered Accountant appointed under sub-sections (1A), (1B) or (1C)] [Substituted for "the Registrar or the person authorised by him" by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.] may require.Explanation. - For purposes of this section, -
