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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

State of Bihar - Subsection

Section 37B(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)A summon signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and compelling the production of any document.]