Section 6(1)(ii) in Tamil Nadu Panchayats (Issue and Disposal of Audit Reports of Panchayat Union Council and District Panchayat) Rules, 2000

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(ii) in Tamil Nadu Panchayats (Issue and Disposal of Audit Reports of Panchayat Union Council and District Panchayat) Rules, 2000

(ii)require any person having the custody or control of any such document or person accountable for it to appear in person before him duly specifying the purpose of production; and

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State of Tamilnadu - Subsection

Section 6(1)(ii) in Tamil Nadu Panchayats (Issue and Disposal of Audit Reports of Panchayat Union Council and District Panchayat) Rules, 2000