Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(3) in Punjab Self-Supporting Co-operative Societies Act, 2006

(3)The inquiry shall he completed within a period of six months from the date of ordering of the inquiry:Provided that where the inquiry cannot be completed within the aforesaid period, the reasons thereof shall he recorded in writing and inquiry shall be completed within a period of next two months.