Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 140] [Entire Act] State of Assam - Subsection Section 140(b) in Gauhati Municipal Corporation Act, 1971 (b)By written summons require any person accountable for, or having the custody or control of any such document to appear in person before him; and
