Section 89A(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)For the purpose of supervision over the societies, the Registrar shall have the power-(a)to inspect the records and books of the accounts of any society and for that purpose he shall have, at all times, access to all the records and" books of accounts of the society; and(b)to summon any officer or employee who has the custody of the records or books of accounts of the society to produce them before him.
