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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(3)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)by written summons, require the production before them or before any officer subordinate to them of any document which they may consider necessary for the proper conduct of audit;