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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(2)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

(d)to summon and enforce the attendance of witnesses and to compel the production of any books, accounts, documents, securities, cash or other properties belonging to, or in the custody of, the society by the same means and so far as may be in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908);