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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(2)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

(d)He may summon any person who, he has reason to believe, has knowledge of any of the all airs of the society and may examine such person on oath and may summon any person to produce any books, accounts or documents belonging to him or in his custody if the Registrar, or the person authorised as aforesaid has reason to believe that such books, accounts or documents contain any entry relating to transactions of the society.