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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Goa - Subsection

Section 78(2)(a) in The Goa Co-operative Societies Act, 2001

(a)require in writing the Chairman or other authority concerned to produce at the head office of the society such receipts, vouchers, statements, returns, correspondence, notes or any other documents as he may consider necessary for the purpose of special audit or inquiry;