Section 23(2) in West Bengal Societies Registration Act, 1961
(2)It shall be the duty of every officer of the society when so required by the [Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] to produce any books and papers of or relating to the society which are in his custody, and otherwise to give to the [Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] all assistance in connection with the investigation or inspection which he is reasonably able to give.
