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[Cites 0, Cited by 0] [Section 91(4)] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(4)(b) in The Bihar Municipal Act, 2007

(b)require, by a notice, in writing, any person accountable for, or having the custody or control of, any document, cash or article, to appear in person before him or before any officer subordinate to him,