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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(10) in Gorkhaland Territorial Administration Act, 2011

(10)For the purpose of enquiry under sub-section (9), the prescribed Authority may summon such members of the recognized political party or other persons, and require such signed statements from, and production of such documents and records by, the member or other persons as aforesaid, as he may deem necessary.