Section 64(1) in The Maharashtra Non-Trading Corporations Act, 1959
(1)It shall be the duty of all officers and agents of the corporation–(a)to produce to the person appointed under section 63 all books and papers of, or relating to, the corporation which are in their custody or power; and(b)otherwise to give to the said person all assistance in connection with the investigation which they are reasonably able to give.
