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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(a) in The Karnataka Societies Registration Act, 1960.

(a)he shall, at all reasonable 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 at any place at the headquarters of the society or any branch thereof;