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[Cites 0, Cited by 0] [Section 226(5)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(5)(ii) in The Gujarat Panchayats Act, 1993

(ii)The commission shall have powers to require any person to furnish information such points and matters as in the opinion of the Commission may be useful for or relevant to, any matter under the consideration of the Commission.