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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(2)(a) in Sikkim Co-Operative Societies Act, 1978

(a)he shall at all time have, far purpose of examination, free access to the books, accounts, cash and other properties belonging to or in the custody of the society and may summon any person in possession ,or responsible far the custody of any such books, accounts, documents, securities, cash or other properties to produce the same, at any place specified by, him.