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[Cites 0, Cited by 1] [Section 64(3)] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3)(b) in Karnataka Co-Operative Societies Act, 1959

(b)he may summon any person who, he has reason to believe has knowledge of any of the affairs of society, to appear before him at any public office at the headquarters of the society or any branch thereof and may examine such person on oath; and