Section 27 in The Tamil Nadu Co-Operative Societies Act, 1983
27. Inspection of accounts by member.
- Any member of a registered society ma y, at any time during office hours and on payment of such fee as may be prescribed, by himself or by an agent who is a member specially authorised by him in writing, [and shall have access to the books, information and] [Substituted for 'inspect' by Tamil Nadu Act No. 4 of 2013 dated 23.2.2013, w.e.f. 31.1.2013.] the accounts of the society insofar as they relate to his transactions with it.
