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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Tripura - Subsection

Section 214(7) in Tripura Panchayats Act, 1993

(7)The Finance Commission shall have the following powers in the performance of its functions, namely-
(a)to call for any record from any officer or authority ;
(b)to summon any person to give evidence or produce any record ; and
(c)such other powers as may be assigned to it by the Governor.