Section 33 in The Maharashtra Non-Trading Corporations Act, 1959
33. Books of accounts to be kept by corporations.
(1)Every corporation shall keep at its registered office proper books of accounts with respect to–(a)all sums of money received and expended by the corporation and the matters in respect of which the receipt and expenditure take place; and(b)the assets and liabilities of the corporation.(2)The books of accounts shall be open to inspection by any director during business hours.(3)For the purpose of sub-section (1) proper books of accounts shall not be deemed to be kept with respect to the matters specified therein, if there are not kept such books as are necessary to give a true and fair view of the state of affairs of the corporation and to explain its transactions.
