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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Tripura - Subsection

Section 108(1)(m) in The Tripura Co-operative Societies Act, 1974

(m)to summon and enforce the attendance of witnesses and to compel the production of any books, accounts, documents, securities, cash or other properties belonging to or in custody of the society by the same means and in the same manner as is provided in the case of a civil Court under the Code of Civil Procedure, 1908 (V of 1908);