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Co-Operative Societies Act 2008 184. Hearing in camera 1. An interested person may apply to the Court for an order that a hearing conducted by an inspector appointed pursuant to section 182 be heard in camera and for directions on any matter arising in the investigation. 2. The evidence of a person whose conduct is being investigated or who is being examined at a hearing conducted by an inspector appointed pursuant to section 182 shall be heard in camera .    |
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