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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Manipur - Subsection

Section 22(2) in Manipur Societies Registration Act, 1989

(2)It shall be the duty of every office bearer of the society when so required by the officer ordered to inquire; to produce any books and papers of or relating to the society which are in his custody and otherwise, to give to the officer all assistance in connection with the investigation or inspection, which he is reasonably able to give.