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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(2)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)he shall at all reasonable times, have free access to the books, 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 at any place, at the headquarters of the society or any branch thereof;