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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Tamilnadu - Subsection

Section 111(1)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)It may require the person summoned to appear before the said officer at a stated time and place and shall specify whether his attendance is required for the purpose of giving evidence or to produce a document, or for both the purposes; and any particular document, the production of which is required shall be described in the summons with reasonable accuracy.