Section 80(1) in The Multi-State Co-Operative Societies Act, 2002
(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;(b)deposits with the Central Registrar such sum as security for the costs of the proposed inspection as the Central Registrar may require.
