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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(6) in Tamil Nadu Societies Registration Act, 1975

(6)A person holding an inquiry under this section shall at all reasonable times have free access to all the books, accounts and documents of the registered society, and shall have power to call upon the registered society and the officers of the registered society to produce such books, accounts and documents and furnish such statements and other information in relation to its business as he may direct.