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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(3) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(3)The person so attending in obedience to the summons shall be bound to state the truth upon any matter respecting which he is examined or 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.