Section 134(1) in Rajasthan Co-operative Societies Act, 1965
(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 at any time fixed for the purpose by the society, a copy of the Act, the rules and the bye-laws, the last audited annual balance sheet, the profit and loss account, a list of the members of the committee, a registers 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.
