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[Cites 0, Cited by 37] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Prevention of Money-Laundering Act, 2002

(3)All the persons so summoned shall be bound to attend in person or through authorised agents, as such officer may direct, and shall be bound to state the truth upon any subject respecting which they are examined or make statements, and produce such documents as may be required.