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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(10) in West Bengal Municipal Act, 1993

(10)For the purpose of enquiry under sub-section (9), the competent authority may summon such members of the recognized 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.