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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Rajasthan - Subsection

Section 169(1)(c) in The Rajasthan District Boards Act, 1954

(c)by order in writing require a Board or such Committee to furnish such statements, accounts, reports or copies of documents relating to the proceedings or duties of the Board or Committee, as he thinks fit to call for; and