Section 60(7)(a) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 60(7)] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(7)(a) in The Delhi Co-Operative Societies Act, 2003

(a)to summon at the time of his audit any officer, agent, servant or member of the co-operative society , past or present, who he has reason to believe can give valuable information in regard to transactions of the co-operative society or the management of its affairs; and

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NCT Delhi - Subsection

Section 60(7)(a) in The Delhi Co-Operative Societies Act, 2003