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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(3)(a) in Karnataka Education Act, 1983

(a)he shall, at all reasonable times have access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the Governing Council and may summon any person in possession or responsible for the custody of such books, accounts, documents, securities, cash or other properties to produce the same at any place as he may direct;