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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(3) in Punjab Self-Supporting Co-operative Societies Act, 2006

(3)The person conducting an inquiry, may fix a reasonable period for the purpose of compliance of the provisions of sub-section (2), and such compliance shall be mandatory on the person required to provide that information.Chapter-VIII Arbitration Council