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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3)(b) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(b)furnish to him such information and produce before him such records as may be considered relevant for the purpose of the enquiry.