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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(5)(a) in The Punjab Co-operative Societies Act, 1961

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