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[Cites 0, Cited by 0] [Section 32G] [Entire Act]

State of Gujarat - Subsection

Section 32G(2) in The Gujarat Police Act, 1951

(2)to require any person to furnish information on such points or matters as, in the opinion of the Authority, may be useful for, or relevant to, the subject matter of the inquiry, and any person so required shall be deemed to be legally bound to furnish such information within the meaning of sections 176 and 177 of the Indian Penal Code, 1860.