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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Bihar - Subsection

Section 117(3) in The Bihar Panchayat Raj Act, 2006

(3)Subject to the provisions of Section 116, a bench enquiring into or trying a case may at any stage of the proceedings, for reasons to be recorded in writing
(i)direct the personal attendance of the accused, and if necessary, enforce such attendance in the prescribed manner or;