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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(2)(c) in Haryana Co-operative Societies Act, 1984

(c)he may summon any person who is reasonably believed by him to have any knowledge of the affairs of the society to appear before him at any place at the headquarters of the society or any branch thereof and may examine such person on oath.