Section 107 in Haryana Co-operative Societies Rules, 1989
107. Inspection of documents.
- Section 131(2)(xxxv). - Any member of the public shall be permitted, on payment of a fee of five rupees, for such occasion of inspection to inspect for any lawful purpose, any public document (exclusive of public document priviledged under sections 123, 124, 128 and 131 of the Indian Evidence Act, 1872), filed in the office of the Registrar Co- operative Societies and in particular the following documents, namely:-(1)registration register;(2)registration certificate of a society;(3)registered bye-laws of a society and amendments effected in such bye-laws.(4)order cancelling the registration of a society;(5)order directing the liquidation of registered society;(6)annual account of the society ;(7)any decision of the Registrar or award of an arbitrator.
