Section 44(13) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(13)Upon the reasonable demand of the auditor of a co-operative, the chief executive shall arrange to(a)provide such access to records, documents, books, accounts and vouchers of the co-operative; and(b)furnish such information and explanations, as are, in the opinion of the auditor, necessary to enable him/her to make the examination and report, and as the chief executive or a present or former Director, members, or employees are reasonably able to furnish.
