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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(1) in Himachal Pradesh Co-Operative Societies Act, 1968

(1)Subject to the provisions of sub-section (2), on the application of a creditor of a society an inspection shall be made of the books of the society by the Registrar or by a person authorised by him in this behalf by general or special order in writing.