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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(3)The person attending in obedience to the summons shall be bound to state the truth upon any matter respecting which he is examined or to make statements and to produce such documents and other things relating to any such matter as the Consolidation Officer or the Settlement Officer (Consolidation) may require.