Section 55A(2)(a) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 55A(2)] [Section 55A] [Entire Act]

State of Rajasthan - Subsection

Section 55A(2)(a) in Rajasthan Co-operative Societies Act, 2001

(a)he shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties, to produce the same at a place and time, as directed by the Registrar or the person authorised by the Registrar; and

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State of Rajasthan - Subsection

Section 55A(2)(a) in Rajasthan Co-operative Societies Act, 2001