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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1) in The M.P. Society Registrikaran Adhiniyam, 1973

(1)Where on perusing any document which a society is required to submit to him under this Act, the Registrar is of opinion that any information or explanation is necessary in order that such document may afford full particulars of the matter to which it purports to relate he may by written order call on the society submitting the documents to furnish in writing such information or explanation within such time as he may specify in the order.