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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(2)(a) in Kerala Cooperative Societies Act, 1969

(a)he shall, at all reasonable times, have access to all the books, accounts, documents, papers and all other relevant records, securities, cash and other properties belonging to, or in the custody or control of the society;