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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Tamilnadu - Subsection

Section 57A(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)The Commission shall also have the power to require any person, subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevant to, the subject-matter of the inquiry.