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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(4) in The Maharashtra Co-Operative Societies Act, 1960

(4)Every person who is, or has at any time been, an officer or employee of the society, and every member and past member of the society, shall furnish such information in regard to the transaction and working of the society as the Registrar, or the person authorised by him, may require.