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[Cites 0, Cited by 3] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(f) in Administration of Evacuee Property Act, 1950

(f)require any person, notwithstanding anything to the contrary contained in any other law for the time being in force relating to the disclosure of any information by a public servant or any other person, to furnish such returns, accounts or other information in relation to any property and to produce such documents in his possession as the Custodian considers necessary for the discharge of his duties under this Act ;