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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(3) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(3)The Gram Nyayalaya shall have power to require any person to furnish information on such points or matters as in the opinion of the Gram Nyayalaya may be useful for or relevant to, any matter under the consideration of the Gram Nyayalaya.