Section 100(2)(c) in Madras Hindu Religious and Charitable Endowments Act, 1951

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

Madras Presidency - Subsection

Section 100(2)(c) in Madras Hindu Religious and Charitable Endowments Act, 1951

(c)the powers of the Government, the Commissioner, or a Deputy or an Assistant Commissioner to hold inquiries, to summon and exam in witnesses and to compel the production of documents;

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Madras Presidency - Subsection

Section 100(2)(c) in Madras Hindu Religious and Charitable Endowments Act, 1951