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Union of India - Section

Section 16 in Income-Tax (Certificate Proceedings) Rules, 1962

16. Proclamation of sale - For the purpose of ascertaining the matters to be specified in a proclamation of sale, the Tax Recovery Officer may summon any person whom he thinks necessary to summon and may examine him in respect of any matters relevant to the proclamation and require him to produce any document in his possession or power relating thereto.