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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(2)(b) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(b)require in writing,-
(i)any employee of the Co-operative society or other authority accountable for or having the custody or control of such receipts, vouchers, statements, returns, correspondence; notes or other documents to appear in person; or
(ii)any person having directly or indirectly any share or interest in any contract with the Co-operative Society to appear in person or by an authorized agent; before him at the head office of the Co-operative Society and answer any question or sign a declaration with respect thereto;