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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1)(c) in Telangana Mining Settlements Act, 1956

(c)require the Board or any officer of the Board or a Committee of the Board to furnish any return, plan, estimate, statement, account or report or any other information or statistics which he may consider necessary;