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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(3)(b) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(b)put to the person challenged any questions necessary for the purpose of establishing his identity and require him to answer them on oath; and