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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(2)(a) in Haryana Co-operative Societies Act, 1984

(a)he shall at all times have, for purposes of examination access to the books, accounts, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for the custody of such books, accounts, documents, securities, cash or other properties to produce the same at any place, within the district within which the society has its registered office and may if considered necessary by him, take such books or record into custody after giving receipt for the same :