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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Punjab - Subsection

Section 205(2) in The Punjab Panchayati Raj Act, 1994

(2)The Officer holding inquiry under sub-section (1) shall have the powers of a Civil Court under the Code of Civil Procedure, 1908, to take evidence and to compel the attendance of witnesses and production of documents for the purposes of inquiry.