Section 28(1) in The M.P. Co-Operative Societies Act, 1960
(1)Every society shall keep open to inspection for its members free of any charge, at all reasonable times at the registered address of the society-(a)a copy of this Act;(b)a copy of the rules;(c)a copy of the bye-laws of the society; and(d)a register of members.(e)[ the last audited annual balance sheet, the profit and loss account; and [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].](f)the minutes of the general meetings.]
