Section 125(3) in The Orissa Co-operative Societies Act, 1962
(3)No officer of a Society and no officer in whose office the books of a Society are deposited after liquidation shall, in any legal proceedings to which the Society or the Liquidator is not a party, be compelled to produce any of the Society's books or documents the contents of which can be proved under this Section or to appear as a witness to prove the matters, transactions and accounts therein recorded except under order of the Court or the Arbitrator made for special cause.
