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[Cites 0, Cited by 0] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)The person attending in obedience to the summons shall be bound to state the truth upon any matter respecting which he is examined or makes a statement, and to produce such document and other thing relating to any matter which may be within his power or possession as the court may require.