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[Cites 0, Cited by 0] [Section 599] [Entire Act]

State of Odisha - Subsection

Section 599(4) in Orissa Municipal Rules, 1953

(4)Any person may be summoned to produce a document without being summoned to give evidence and any person summoned merely to produce a document shall be deemed to have complied with, the summons if he causes such document to be produced, instead of attending personally to produce the same.