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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3) in The Howrah Improvement Act, 1956

(3)The State Government may require the Chairman to furnish it with -
(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Board, or
(b)a report on any such matter, or
(c)a copy of any document in the charge of the Chairman.
Officers and servants.