Section 36(3)(c) in The Karnataka Souharda Sahakari Act, 1997

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)[ may summon any officer of a financing bank or a credit agency as the case may be or any person having any kind of business relationship with the cooperative or any person who is connected with the functioning of and who has knowledge about the affairs of the cooperative to produce any records or documents, if any, related to the transactions with and working of the cooperative and furnish such information and the explanations, at the registered office or branch of the cooperative or at any public office at the headquarters of the cooperative, as the inquiry officer may require for the purpose of the inquiry]

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State of Karnataka - Subsection

Section 36(3)(c) in The Karnataka Souharda Sahakari Act, 1997