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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Assam - Subsection

Section 88(3)(c) in Assam Co-Operative Societies Act, 2007

(c)the officer or any other member of the paid staff of the financing bank undertaking such inspection, shall at all reasonable time have access to the books of account, documents, securities, cash and other properties belonging to or in the custody of the cooperative society for inspection by him. Such information, statements and returns as may be required by him to assess the financial conditions of the society and the safety of the financial assistance to be made to the society or already made to it.