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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Haryana - Subsection

Section 245(1)(b) in The Haryana Municipal Act, 1973

(b)by order in writing addressed to the Secretary call for and inspect or cause to be inspected any book or documents in the possession or under the control of any committee or joint committee and the member or employee of the committee in possession of such book or document shall immediately place such book or document at the disposal of the Secretary, who shall immediately comply with such order and shall immediately inform the President of the requisition. He shall also bring the matter to the notice of the committee at its meeting next following ;