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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(4) in The Societies Registration Act, 1860

(4)The Registrar or other person authorised under sub-section (1) may, if in his opinion it is necessary for the purpose of inspection or investigation, seize any or all the records including account books of the society :Provided that any person from whose custody such records are seized shall be entitled to make copies thereof in the presence of the person seizing such records.