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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(3)(a) in Uttarakhand Co-Operative Societies Act, 2003

(a)he shall, at all times, have access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession of, or responsible for the custody of any such books, accounts, documents, securities, cash or other properties, to produce the same at any place at the headquarters of the society or any branch thereof;