Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89A(2)] [Section 89A] [Entire Act]

State of Maharashtra - Subsection

Section 89A(2)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)to summon any officer or employee who has the custody of the records or books of accounts of the society to produce them before him.