Section 84 in The Manipur Co-operative Societies Act, 1976
84. Inspection of books of indebted society.
(1)The Registrar may, of his own motion or on the application of a creditor of a society, inspect or direct any person, authorised by him by order in writing in this behalf, to inspect books, cash and other property of the society:Provided that no such inspection shall be made on the application of a creditor unless the applicant satisfies the Registrar that a debt is still due to him and that he has demanded payment thereof and has not received satisfaction within a reasonable time.(2)The Registrar shall communicate the results of any such inspection,-(a)where the inspection is made of his own motion, to the society; and(b)where the inspection is made on the application of a creditor to the society.(3)It shall be competent for the Registrar to withdraw any order of inspection from the officer to whom it is entrusted, and to inspect himself or entrust it to any other person as he deems fit.
