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[Cites 0, Cited by 0] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(1) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(1)The Consolidation Officer shall have power to summon any person whose attendance he considers necessary either to be examined as a party or to give evidence as a witness, or to produce documents for the purpose of any inquiry connected with the preparation or enforcement of ,any scheme under this Act.