Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 138(7) in Arunachal Pradesh Panchayat Raj Act, 1997

(7)The Finance Commission shall have the following powers in the performance of its functions, namely-
(a)to call for any record from any officer or authority;
(b)to summon any person to give evidence or produce any record; and
(c)such other powers as may be assigned to it by the Governor.