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[Cites 0, Cited by 0] [Section 246(3)] [Section 246] [Entire Act]

State of Karnataka - Subsection

Section 246(3)(c) in Karnataka Panchayat Raj Act, 1993

(c)require any person so appearing before him to make and sign a declaration with respect to such vouchers, statements, returns, correspondence, notes or documents or to answer any question or prepare and submit any statement;