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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3)(b) in Tamil Nadu Money-Lenders Act, 1957

(b)An Inspector shall have authority to require any person whose testimony he may require regarding any loan or any money-lending business, to attend before him or to produce or cause to be produced any document and to examine such person on oath.