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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(i) in Tamil Nadu Co-operative Societies Rules, 1988

(i)any person in possession of, or responsible for the custody of, any accounts, books, records, documents, securities, cash or other properties to produce the same a t the headquarters of the society; and