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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(2)(a) in The Delhi Co-Operative Societies Act, 2003

(a)he shall at all times have, for purpose of examination free access to the books, accounts, cash and other properties belonging to, or in the custody of, the co-operative society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties to produce the same at any place specified by him;