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[Cites 0, Cited by 0] [Section 160(3)] [Section 160] [Entire Act]

State of West Bengal - Subsection

Section 160(3)(b) in Kolkata Municipal Corporation Act, 1980

(b)by written summons require any person accountable for or having the custody or control of any such documents to appear in person before them or before any officer subordinate to them; and