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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(5)(b) in Delhi Co-operative Societies Act, 1972

(b)to require the production of any book or document relating to the affairs of, or any cash or securities belonging to, the society by any officer, agent, servant, or member in possession of such books, documents, cash or securities and in the event of serious irregularities discovered during audit, to take them into custody.