Section 91(5) in Mizoram Cooperative Societies Act, 2006
(5)The Registrar while holding an inquiry or persons unthorized by Registrar to hold such an inquiry shall have:(a)free access to the books of accounts, documents, securities, cash or other properties of co-operative;(b)power to summon persons in possession or responsible for the custody of documents specified under sub-section 5(a).
