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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

NCT Delhi - Subsection

Section 68(2)(a) in The Delhi Co-Operative Societies Act, 2003

(a)may summon any person who, he has reason to believe has knowledge of any of the affairs of the co-operative society to appear before him at any place at the headquarters of the cooperative society or any branch thereof or at any other place specified by the Registrar, and may examine that person on oath;