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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Haryana - Subsection

Section 245(1)(c) in The Haryana Municipal Act, 1973

(c)by order in writing addressed to the Secretary require any such committee or joint committee to furnish within a specified period such statements, accounts, reports and copies of documents relating to the proceedings or duties of the committee as he may think fit to call for;