Section 30(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(3)[The person conducting special audit or inquiry may fix a reasonable period of not less than seven days for the purpose of compliance of the provisions of sub-section (2), and such compliance shall be mandatory on the persons required to provide information under sub-section (2):Provided that, in case of non compliance, the Registrar may order for seizure of records, documents etc., required for the purpose.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
