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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(2)(c) in The Punjab Co-operative Societies Act, 1961

(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 headquarter of the society or any branch thereof and may examine such person on oath.