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[Cites 0, Cited by 0] [Section 37B(1)] [Section 37B] [Entire Act]

State of Bihar - Subsection

Section 37B(1)(a) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise and issuing a commission to examine witnesses;