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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(3)The person attending in obedience to the summons shall be bound to state the truth upon any matter respecting which he is examined or make statements and to produce such documents and other things relating to any such matter as the Consolidation Officer may require.