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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(3) in Haryana Co-operative Societies Rules, 1989

(3)For the purpose of ascertaining the matters to be specified in the proclamation, the sale officer may summon any person whom he thinks necessary to summon and may examine him in respect of to any such matters and require him to produce any documents in his possession or power relating thereto.