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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(2) in Uttar Pradesh Chit Funds Act, 1975

(2)The Registrar shall have authority to require any person who appears to him to have any information regarding and chit to attend before him or to produce or cause to be produced any document and to examine such person on oath.