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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1)(b) in Karnataka Improvement Boards Act, 1976

(b)require in writing any salaried servant of the Board accountable for or having the custody or control of such vouchers, statements, returns, correspondence, notes or other documents or of any property of the Board or any person having directly or indirectly by himself or his partner, any share or interest in any contract with or under the Board to appear in person before him at the Board office and answer any question ;