Section 80 in The Multi-State Co-Operative Societies Act, 2002
80. Inspection of books of indebted multi-State co-operative societies.—
(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.(2)The Central Registrar shall communicate the result of any such inspection to the creditor.
