Section 8 in Societies Registration (Uttar Pradesh Amendment) Act, 1984
8. Amendment of Section 24.
- In section 24 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely:-"(3-A) The Registrar or other person appointed under sub-section (1) may, if in his opinion it is necessary for the purpose of inspection or investigation, seize any or all the records including account books of the society :Provided that any person from whose custody such records are seized shall be entitled to make copies thereof or to take extracts therefrom in the presence of the person having the custody of such records."
