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[Cites 0, Cited by 2] [Section 116(2)] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2)(iii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(iii)the powers of the Government, [(the Commissioner or the Additional Commissioner,) a Joint Commissioner] [Substituted for 'the Commissioner' by Tamil Nadu Act 18 of 1993.]], a Deputy Commissioner or an Assistant Commissioner to hold inquiries, to summon and examine witnesses and to compel the production of documents;