Section 45B(3) in The Bihar Co-operative Societies Act, 1935
(3)When a person to whom a direction has been issued under sub-section (1) of this Section fails, refuses or avoids to furnish all records and documents of that Society the officer issuing the direction may forcibly seize all records and documents of that Society with the help of police and magistrate.] [Substituted by Notification Act 18, dated 30.4.2008.]
