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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

NCT Delhi - Subsection

Section 68(2)(b) in The Delhi Co-Operative Societies Act, 2003

(b)may seize the books, accounts or documents belonging to, or in the custody of, the co-operative society, if he considers that such seizure is necessary to ensure safety of such books, accounts or documents, and shall give the person from whose custody the books, accounts or documents have been seized, a receipt for the same: