Section 64(2)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(2)(a) in The Orissa Co-operative Societies Act, 1962

(a)The Registrar may, on his own motion or on the application of a creditor of a Society, either himself inspect or direct any person authorised by him by order in writing in that behalf to inspect, any record of a Society:

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State of Odisha - Subsection

Section 64(2)(a) in The Orissa Co-operative Societies Act, 1962