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State of Goa - Section

Section 90 in The Goa, Housing Board Act, 1968

90. Powers of auditor.

- The auditor may-
(a)by summons in writing require production of any document, the perusal or examination of which he believes necessary for the elucidation of the accounts;
(b)by summons in writing require any person who has the custody or control of any such document or who is accountable therefor to appear in person before him; and
(c)require any person so appearing to make and sign a declaration with respect to such document or to answer any question or to prepare and furnish any statement relating thereto.