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[Cites 0, Cited by 0] [Section 33B(3)] [Section 33B] [Entire Act]

Union of India - Subsection

Section 33B(3)(b) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(b)have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any document which, in the opinion of the Adjudicating Officer, may be useful for or relevant to the subject matter of the inquiry.