Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(2)(a) in Punjab Self-Supporting Co-operative Societies Act, 2006

(a)require in writing-
(i)the officer concerned to produce such receipts, vouchers. statements, returns, correspondence, notes or any other documents, as he may consider necessary for the purpose of inquiry;
(ii)any employee of the self-supporting 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; and
(iii)any person having directly or indirectly any share or interest in any contract with the self-supporting co-operative society to appear in person or through an authorised agent before hint and answer any question or sign a declaration with respect thereto.