Section 39(3) in Jammu and Kashmir Co-Operative Societies Act, 1989
(3)No officer of a co-operative society and no officer in whose office the books of a co-operative society are deposited after liquidation shall, in any legal proceedings to which the society or the liquidator is not a party, be compelled to produce, any of the society's books or documents the contents of which can be proved under this section, or appears a witness to prove the matters, transactions and account therein recorded, except under order of the Government, Court, Tribunal or they arbitrator for the special cause.
