Section 32 in The Assam Agricultural Produce Market Act, 1972
32. Duty to furnish information to Director and other authorised officer.
- When the affairs of the Board or of a market committee are investigated or the proceedings of such Board or committee are examined by the Director or any other officer to whom the powers of the State Government has been delegated under Section 48, all officers, staff and members of such committee shall furnish such information in their possession in regard to the affairs or proceedings of the Board or committee as the Director or such officer may require.
