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[Cites 0, Cited by 0] [Section 62(5)] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(5)(b) in The Maharashtra Non-Trading Corporations Act, 1959

(b)to require the production of any book or document relating to the affairs of any cash or securities belonging to the corporation, by the officer, agent, servant or member in possession of such book, document, cash or securities.