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[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

State of West Bengal - Subsection

Section 8B(3)(e) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(e)to require any person or authority to produce or deliver any document or thing useful or relevant to the enquiry;