Section 64(2)(b) in Kerala Cooperative Societies Act, 1969

[Cites 0, Cited by 1] [Section 64(2)] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(2)(b) in Kerala Cooperative Societies Act, 1969

(b)he may summon any person in possession of, or responsible for the custody, of any such books, accounts, documents, papers, other records, securities, cash or other properties, to produce the same at any place at the headquarters of the society or any branch thereof or, where there is no working office for a society, at the office of the Director of Co-operative Audit or at the office of any of his subordinate officers, as maybe specified by him; and

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State of Kerala - Subsection

Section 64(2)(b) in Kerala Cooperative Societies Act, 1969