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State of Madhya Pradesh - Section

Section 31 in The M.P. Society Registrikaran Adhiniyam, 1973

31. Power of Registrar to call for information.

(1)Where on perusing any document which a society is required to submit to him under this Act, the Registrar is of opinion that any information or explanation is necessary in order that such document may afford full particulars of the matter to which it purports to relate he may by written order call on the society submitting the documents to furnish in writing such information or explanation within such time as he may specify in the order.
(2)On receipt by the society of the order under sub-section (1) it shall be the duly of the society and of all persons who are officers of the society to furnish such information or explanation to the best of their power.