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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3) in The Gujarat Water Supply and Sewerage Board Act, 1978

(3)The Board shall have power to call for any return statement of accounts, report, statistics or other information from any local body or other body or individual which is required by it for the exercise of its power and performance and discharge of its duties and functions under this Act, and such body or individual shall be bound to furnish such information.