Section 45(1) in Sikkim Co-Operative Societies Act, 1955
(1)Every office bearer of a registered society shall produce documents and books of accounts, cash balance in his custody and appear before and' furnish such information in regard to the transactions or working or working of the society as may be required of him by the Registrar, or persons authorised by the Registrar in this behalf, and audit officer, Arbitrator, liquidator or any person conducting an inspection or inquiry under the provisions of this Act and the Rules made thereunder.
