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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(5)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)may require in writing the President or Chairperson, Vice-President or Vice-Chairperson, or any Director, office bearer or officer or any other authority concerned to produce such receipts, vouchers, statements, returns, correspondences, notice or any other documents as he may consider necessary for the purpose of inquiry;