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

State of Goa - Subsection

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

(b)require in writing:-
(i)any employee of the society or other authority or person accountable for or having the custody or control of such receipts, vouchers, statements, returns, correspondence, notes or other documents to appear in person, or
(ii)any person having, directly or indirectly, any share or interest in any contract with the society to appear in person or by an authorised agent, before him at the head office of the society and answer any question or sign a declaration with respect thereto;