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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Manipur - Subsection

Section 22(3) in Manipur Societies Registration Act, 1989

(3)The officer may call upon and examine on oath any office-bearer of the society in relation to the affairs of the society and it shall be the duty of every office-bearer when so called upon to appear before such officer for such examination.