Section 13(1) in The Societies Registration (Maharashtra) Rules, 1971
(1)Subject to the conditions [x x] [Deleted by G.N. of 9-10-1973.] hereinafter specified, the Assistant Registrar shall, on application by any person having interest or permitted in this behalf by the Assistant Registrar. allow inspection of any statement, notice, intimation, account, audit report or any other document filed under the Act not being those documents filed under Section 4-A.
