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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2) in Tamil Nadu Chit Funds Act, 1961

(2)The Registrar or the Inspecting Officer shall have authority to require any person whose testimony he may require regarding any chit agreement to attend before him or to produce or cause to be produced any document and to examine such person on oath.