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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Chattisgarh - Subsection

Section 121(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)require, by a notice in writing, any person accountable for, or having the custody or control of, any document, cash or article, to appear in person before him or before any officer subordinate to him;