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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(2)(a) in Kerala Cooperative Societies Act, 1969

(a)he shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other properties belonging to, or in the custody of the society and may summon any person in possession of or responsible for the custody of any such books, accounts, documents, securities, cash or other properties, to produce the same at any place at the headquarters of the society or at any branch thereof or where there is no working office for the society, at the office of the Registrar or at the office of any of his subordinate officers;