Section 70(1) in Multi State Co-Operative Societies Act, 1984
(1)The Central Registrar shall, on the application of a creditor of a multi-State co-operative society, inspect, or direct some person authorised by him by order in writing in this behalf to inspect, the books of the society: Provided that no such inspection shall be made unless the applicant-(a)satisfies the Central Registrar that the debt is a sum then due. and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and(b)deposits with the Central Registrar such sum as security for the costs of the proposed inspection as the Central Registrar may require.
