Section 57A(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(2)On receipt of the application under sub-section (1), the Magistrate may authorise any police officer not below the rank of a sub-inspector to enter and search any place where the records and property are kept are likely to be kept and to seize them and handover possession thereof to the Registrar or the person authorised by him, as the case may be.[Chapter V-A] [Inserted by C.G. Act No. 6 of 2013, dated 13.2.2013.] Provision Regarding Short Term Cooperative Credit Structure Societies
