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 25(3)] [Section 25] [Entire Act] State of West Bengal - Subsection Section 25(3)(a) in The West Bengal Right to Public Services Rules, 2013 (a)summoning and enforcing the attendance of persons, compelling them to give oral or written evidence on oath and producing documents or things;