Section 75(1) in The Tripura Co-operative Societies Act, 1974
(1)The Registrar may direct any society or class of societies, to keep proper books of accounts with respect to all sums of money received and expended by the society and the matters in respect of which the receipt and expenditure take place, all sales and purchases of goods by the society and the assets and liabilities of the society and to furnish such statements and returns and to produce such record as he may require from time to time; and the officer or officers of the society shall be bound to comply with his order within the period specified therein.
