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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

(3)The officer or any other member of the paid staff of the bank, undertaking such inspection, shall, at all reasonable times, have access to the boob of accounts, documents, securities, cash and other properties belonging to, in the custody of, the co-operative society inspected by him and shall also be supplied by such society such information, statements and returns as may be required by him to assess the financial condition of the society and the safety of financial assistance already made or to be made to the society.