Section 144(g) in The Tripura Co-operative Societies Act, 1974
(g)any officer or member of a society who is in possession of information, books and records, fails to furnish such information or produce books and papers, and records, or give assistance to a person appointed or authorised by the Government or the Registrar under Sections 70, 74, 78, 79, 81, 82, 86, 96 or 106; or
