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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Himachal Pradesh - Subsection

Section 70(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)The person attending in obedience to the summons shall be bound to state the truth upon any matter respecting which he is examined or makes statements, and to produce such documents and other things relating to any such matter as the Revenue Officer or Revenue Court may require.