Section 64(3) in Jammu and Kashmir Co-Operative Societies Act, 1989
(3)[The Registrar or the authorised person or the Chartered Accountant appointed under sub-sections (1A), (1B) or (1C)] [Substituted for "The Registrar or the authorised person" by Act No. X of 2010, dated 28.4.2010, w.e. f. 29.4.2010.] shall at all times have access to all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in the custody of, the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, papers, securities, cash or other properties, to produce the same at any place at the headquarters of the society or any branch thereof.
