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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Bombay Presidency - Subsection

Section 19(1) in The Bombay Electricity Duty Rules, 1962

(1)The authority to which any question has been referred for decision under paragraph II in the Schedule to the Act may require any person concerned or likely to be concerned with such question to produce before it such information (oral or documentary), as in its opinion is necessary or required for the purposes of recording its decision.