Section 55(2) in Sikkim Co-Operative Societies Act, 1955
(2)The Registrar or the persons authorised by him in this behalf shall at all reasonable time 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 or responsible for the custody of any such books, accounts documents, securities, cash or other properties to produce the, same and furnish such information in regard to the transactions and working of the society at any convenient place or at the headquarters of the society or any branch thereof by the same means and, so far as may be in, the same manner as provided in the Code of Civil Procedure, applicable to the State.
