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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Odisha - Subsection

Section 150(2) in The Orissa Co-operative Societies Rules, 1965

(2)Any person may be summoned to produce document without being summoned to give evidence; and any person summoned merely to produce documents shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce the same.