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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3)(a) in Himachal Pradesh Societies Registration Act, 2006

(a)he shall at all times have free access to the books, accounts, documents, securities, cash and other properties belonging to, or in the custody of the Society and may summon any person in possession, or responsible for the custody of any such books, accounts, documents, securities, cash or other properties to produce the same, if they relate to the head office of the Society, at any place at the headquarters thereof and if they relate to any branch of the Society, at any place in the town wherein such branch thereof is located or in his own office;