Section 31(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)If the custodian of records and the property, movable and immovable, of the Society refuses to hand over the records or property of the Society to the newly constituted Committee, Administrators or liquidators or refuses to produce such records or properly before an officer or official of the Co-operative Department conducting enquiry, audit, inspections under the provisions of this Act, such Committee, Board, Administrators, liquidators, officers or officials, as the case may be, may apply to the Executive Magistrate within whose jurisdiction the Society falls for securing the possession of records and property of the Society.Explanation. - For the purposes of this section, Accountant, paid Secretary and Store-Keeper, Cashier and salesman shall be deemed to be the custodian of records, stocks and property respectively.
