Section 108(5) in The Multi-State Co-Operative Societies Act, 2002
(5)Notwithstanding anything contained in any other law for the time being in force or any contract to the contrary, the Central Registrar or an officer authorised under clause (ii) of sub-section (1), making an inspection under this section shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:—(i)the discovery and production of books of account and other documents, at such place and such time as may be specified by such person;(ii)summoning and enforcing the attendance of persons and examining them on oath;(iii)inspection of any books, register and other documents of the multi-State co-operative society at any place.
