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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(4)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)If at any stage of the inquiry under this section the Registrar is satisfied that in the interest of the members of the society it is necessary to take over all books and papers relating to the society during the period of inquiry, he may make an order in writing to that effect and directing the society to hand over all books and papers relating to the society to such officer as may be specified in the order. The Registrar may also issue a direction to the society to refrain from doing such acts or engaging in such activities as may be specified in the direction.