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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(3)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)by written summons, require any person accountable for, or having the custody or control of any such document to appear in person before them or before any officer subordinate to them; and