Section 130(h) in Rajasthan Co-operative Societies Act, 1965
(h)[ any officer or member of a society or any other person in possession of, or reasonably believed to be in possession of, or legally bound to keep in possession, any information; books and records, fails to furnish such information or produce books and papers, or give assistance to a person appointed or authorised by the Government or the Registrar under sections 36, 37, 68, 70, 71, 77 or 79; or.] [Substituted by Rajasthan Act No. 2 of 1991 [10.1.91.]]
