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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(2)(a) in The Punjab Co-operative Societies Act, 1961

(a)he shall at all times have, for purposes of examination, free access to the books, accounts, cash and other properties belonging to or in custody of the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties to produce the same at any place within the district within which the society has its registered address; [and may if considered necessary, by an order in writing, direct the society to hand over to him all such books, accounts, documents and securities as may be specified in the order] [Inserted by Punjab Act 26 of 1969 Section 12.];