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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3)(b) in Himachal Pradesh Societies Registration Act, 2006

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