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Co-Operative Societies Act 2008 182. Court order In connection with an investigation pursuant to section 181, the Court may make any order it considers appropriate, including an order— a. to investigate; b. appointing an inspector, who may be the Registrar, fixing the remuneration of an inspector and replacing an inspector; c. determining the notice to be given to any interested person or dispensing with notice to that person; d. authorising an inspector to enter any premises in which the Court is satisfied there might be relevant information, and to examine anything and make copies of any document or record found on the premises; e. requiring any person to produce documents or records to the inspector; f. authorising an inspector to conduct a hearing, administer oaths and examine any person on oath, and prescribing rules for the conduct of the hearing; g. requiring any person to attend a hearing conducted by an inspector and to give evidence on oath; h. giving directives to an inspector or any interested person on any matter arising in the investigation; i. requiring an inspector to make an interim or final report to the Court and to the Registrar; j. determining whether a report of an inspector made pursuant to paragraph (i) should be published and, where published, ordering the Registrar to publish the report in whole or in part or to send copies to any person the court designates; k. requiring an inspector to discontinue an investigation; or l. requiring the society or a person who applied pursuant to section 162 for an order to pay the costs of the investigation.    |
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