Section 34(3) in The M.P. Co-Operative Societies Act, 1960
(3)No officer of a society and no officer, in whose office the books of a 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 to appear as a witness to prove the matters, transactions and accounts therein recorded, except under order of the Court, or the arbitrator, made for special cause.
