Section 6(1)(b) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973

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State of Chattisgarh - Subsection

Section 6(1)(b) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(b)Require in writing: -

(i)Any salaried servant of the local authority, accountable for, or having the custody or control of, such vouchers, statements, correspondence, notes, or other documents to appear in person; or

(ii)Any person having directly or indirectly by himself for his partner, any share or interest in any contract with or under the local authority to appear in person or by an authorized agent before him, at the head office of the local authority and answer any question.

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State of Chattisgarh - Subsection

Section 6(1)(b) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973