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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Tamilnadu - Subsection

Section 41A(2) in Tamil Nadu Panchayats Act, 1994

(2)The Tamil Nadu State Election Commission shall also have the power to require any person, 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 Tamil Nadu State Election Commission may be useful for, or relevant to, the subject-matter of the inquiry.