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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(1)(b) in Punjab Self-Supporting Co-operative Societies Act, 2006

(b)In case, the Board fails to provide the information and documents referred to in clause (a), the members may make an application to the Registrar for seeking such information and documents, who shalt on receipt of such application, direct, the self-supporting co-operative society to provide the requisite information and documents. The direction of the Registrar shall be binding on the self-supporting co-operative society and in case, such society fails to comply with the direction of the Registrar, the Registrar may order for conducting a special audit under section 51 or an inquiry under section 53, as he deems fit.