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[Cites 0, Cited by 0] [Section 8A(3)] [Section 8A] [Entire Act]

State of West Bengal - Subsection

Section 8A(3)(f) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(f)to require any person or authority to produce or deliver any document or thing useful or relevant to the inquiry;