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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(b) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993

(b)summoning and enforcing the attendance of any authority or official connected with the affairs of the Panchayati Raj institutions [and the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.] and requiring them to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevant to, any matter under consideration of the Commission or connected with the affairs of the Panchayati Raj institutions [and the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.].