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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(5)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)shall, at all times, have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the Federal Co-operative and may summon any person in possession or responsible for the custody of any other properties to produce the same at any public office or at the head quarters of the Federal Co-operative or any branch thereof;