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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 67(2) in Arunachal Pradesh Housing Board Act, 2014

(2)The Board shall give the person or persons so appointed all the facilities for proper conduct of inquiries and shall produce before the person or persons all documents, books and accounts and other information required or possession of the Board which person or persons call for the purpose of the inquiries,