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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Haryana - Subsection

Section 105(2) in Haryana Co-operative Societies Rules, 1989

(2)Any person may be summoned to produce a document, without being summoned to give evidence, and any person summoned merely to produce such document shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personality to produce the same.