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

State of Telangana - Subsection

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

(a)require in writing the Chairperson or other authority concerned to produce at the head office of the Co-operative Society such receipts, vouchers, statements, returns, correspondent, notice on any other documents as he may consider necessary for the purpose of special audit or inquiry;