(3)Copies of the Act, bye-laws, minutes book pertaining to the General Body meeting, reports and compliance thereon of audit, special audit and inquiry, voters' list and such accounts as relate to a member shall be made available to any member during business hours, at a fee to be decided by the Board. In the case of a Co-operative Society with unlimited liability, in addition, a member may also have access to all books of accounts during business hours, at fee decided by the Board.
