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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(3)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)Every officer, member and past member of the society in respect of which an inquiry is held, and any other person who is in possession of information, books and papers relating to the society, shall on being so required furnish such information as is in his possession, and produce all books and papers relating to the society which are in his custody or power, and otherwise give to the officer holding the inquiry all assistance in connection with the inquiry which he can reasonably give.