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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(3)For the purpose of any such enquiry, the officer holding the enquiry may, by notice, require any person to attend at a specified time and place and give evidence or produce documents which are in his custody or control and which relate to any matter in question at the enquiry.