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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3)(a) in Karnataka Co-Operative Societies Act, 1959

(a)he shall, at all times, have free access to the books, accounts, documents, securities, 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 any such books, accounts, documents, securities, cash or other properties to produce the same at any public office at the headquarters of the society or any branch thereof;