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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(b) in Bombay Local Fund Audit Act, 1930

(b)require in writing any salaried servant of the local authority accountable for, or having the custody or control of [such vouchers, statements, returns, correspondence, notes or other documents] or any person having directly or, indirectly by himself or his partner, any share interest in any contract with or under the local authority to appear in person before him at the head office of the local authority, and answer any question;