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State of Odisha - Section

Section 672 in The Orissa Municipal Corporation Act, 2003

672. Power to summon witness.

- The Commissioner shall have the power of a civil Court for the purpose of enforcing the attendance of witnesses and compelling the production of documents and every person required by the Commissioner to furnish any information shall be legally bound to do so within the meaning, of Section 176 of the Indian Penal Code, 1860.