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[Cites 0, Cited by 0] [Section 187(3)] [Section 187] [Entire Act]

State of Goa - Subsection

Section 187(3)(a) in The Goa Panchayat Raj Act, 1994

(a)require in writing the production before him of such voucher, statements, returns, correspondence, notes or other documents which he may consider necessary for the proper conduct of his audit;