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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(b) in Powerloom Registration Funds Rules, 1992

(b)by summons, in writing require any person having the custody or control of any such document or accountable for it to appear in person before him;