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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Where any person summoned under clause (a) fails or refuses to produce any record or property of the registered society as specified in the summons, any Metropolitan Magistrate or any Judicial Magistrate of the first class in whose jurisdiction the office of such society or the records and properties of such society is or are situated, shall, on application by the Registrar, or the person authorised by him under sub-section (1), direct the delivery to the Registrar or such person of the possession of the records and properties of such society: