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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(4) in Himachal Pradesh Societies Registration Act, 2006

(4)Any person authorized by general or special order, in writing in this behalf, by the Registrar shall, at all times, have access to all the books of accounts and other papers of a Society and every officer of the Society shall furnish such information in regard to the accounts and working of the Society as the person making such inspection may require.