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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(3)(b) in Uttarakhand Co-Operative Societies Act, 2003

(b)he may summon any person who, he has reason to believe, has knowledge of any affairs of the society to appear before him at any place at the headquarters of the society or any branch thereof and may examine such person on oath;