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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in The Gujarat Municipal Finance Board Act, 1979

(1)The Board shall have power to call for any return, statement of accounts, report, statistics or other information from any local authority other body or individual which is required by it for the discharge and performance of its duties and functions under this Act and such authority, body or individual shall be bound to furnish such information.