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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(3)(b) in The M.P. Society Registrikaran Adhiniyam, 1973

(b)he may summon any person who he has reason to believe has knowledge of any of the affairs of the society to appear before him at any place at the headquarters of the society or any branch thereof or in his own office and may examine such person on oath; and