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[Cites 0, Cited by 0] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(2) in The Indian Succession Act, 1925

(2)If it is not shown that any such paper or writing is in the possession or under the control of such person, but there is reason to believe that he has the knowledge of any such paper or writing, the Court may direct such person to attend for the purpose of being examined respecting the same.