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[Cites 0, Cited by 0] [Section 61A] [Entire Act]

State of West Bengal - Subsection

Section 61A(10) in The Calcutta Municipal Corporation Act, 1980

(10)For the purpose of enquiry under sub-section (9), the competent authority may summon such members of the recognised political party or other persons, and may require such signed statement from, and production of such documents, and records by, the members or other persons as aforesaid, as he may deem necessary.