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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(2)(b) in Jammu and Kashmir Co-Operative Societies Act, 1989

(b)he may summon any person who he has reason to believe, has knowledge of any of the affairs of the society to appear before him at any place, at the headquarter of the society or any branch thereof and may examine such person on oath; and