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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(3) in The M.P. Society Registrikaran Adhiniyam, 1973

(3)Any person authorised by general or special order in writing in this behalf by the Registrar shall at all times have access to all the books of accounts and other papers of a society and every officer of the society shall furnish such information in regard to the accounts and working of the society as the person making such inspection may require.