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[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(3)(b) in Arunachal Pradesh Municipal Act, 2007

(b)require, by 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.