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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(4) in Rajasthan Co-operative Societies Act, 1965

(4)Every person, who is, or has at any time been, an officer or employee or agent of the society and every member and past member of the society shall furnish such information in regard to the transactions and working of the society as the Registrar or the person authorised by him may require.