Section 113(1) in Rajasthan Co-operative Societies Act, 2001
(1)Every member of a co-operative society shall be entitled to inspect, free of cost, at the society's office during office hours, or a any time fixed for the purpose by the society, copy of this Act, the rules and the bye-laws, the last audited annual balance sheet, the profit and loss account, the list of the members of the committee, the register of members, the minutes of general meetings, minutes of committee meetings, and those portions of the books and records in which his transactions with the society have been recorded.
