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Co-Operative Societies Act 2008 183. Powers of Inspector 1. An inspector appointed pursuant to section 182(b) has the powers set out in the order appointing him. 2. In addition to the powers set out in the order appointing him, an inspector may furnish to, or exchange information and otherwise co-operate with, any public official in or elsewhere who- a. is authorised to exercise investigatory powers; and b. is investigating, with respect to the society, an allegation of improper conduct that is the same as or similar to the conduct described in section 181(2).    |
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