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[Cites 0, Cited by 0] [Section 95(5)] [Section 95] [Entire Act]

State of Haryana - Subsection

Section 95(5)(b) in Haryana Co-operative Societies Act, 1984

(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 officer, agent, servant or member in the possession of such books, documents, cash or securities and in the event of serious irregularities discovered during audit to take these into custody.