Section 22(2) in Telangana Societies Registration Act, 2001
(2)The register of mortgages and charges kept in pursuance of sub-section (1) and copies of instruments creating mortgages or charges shall, subject to such reasonable restrictions as the society may impose, be kept at the registered office of the society and be open during business hours to the inspection of any member or creditor of the society without payment of any fee therefor.Chapter - IV Disputes, Dissolution and Winding up
