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[Cites 0, Cited by 0] [Section 246(3)] [Section 246] [Entire Act]

State of Karnataka - Subsection

Section 246(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)require in writing any person accountable for, or having the custody or control of, any such vouchers, statements, returns, correspondence, notes or documents or any person having directly or indirectly by himself or his partner, any share or interest in any contract with or under the Grama Panchayat, to appear in person before him;