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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Chattisgarh - Subsection

Section 75(2) in The Chhattisgarh Co-operative Societies Rules, 1962

(2)Any person may be summoned to produce a document, without being summoned to give evidence; and any person summoned merely to produce a document shall be deemed to have complied with the summons if he causes such document to be produced, instead of attending personally to produce the same.