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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Kerala - Subsection

Section 139(2) in Kerala Panchayat Raj Act, 1994

(2)The Commission shall also have the power to require any person including Government officials subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevant to, the subject matter of the inquiry.