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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2)(c) in The Multi-State Co-Operative Societies Act, 2002

(c)he may summon any person who is reasonably believed by him to have any knowledge of the affairs of the multi-State co-operative society to appear before him at any place at the headquarters of the society or any branch thereof and may examine such person on oath.