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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Jharkhand - Subsection

Section 2A(2) in The Chota Nagpur Encumbered Estates Act, 1876

(2)The Deputy Commissioner may, by a like order, call upon any person in whose possession, power or control he has reason to believe there is any document relating to a debt or liability to which the holder is subject, to submit the same to him for the aforesaid purpose].