Section 80(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)[The auditor of the Government or the auditing firms appointed] [Substituted for 'The Registrar or the person authorised by him' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] under sub-section (1) shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession of, or responsible for, the custody of any such books, accounts, documents, securities, cash or other properties to produce the same at any place at the headquarters of the society or any branch thereof.
