Section 7A in The Government Savings Promotion Act, 1873
7A. [ Power to call for information. [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]
- The Central Government through any designated authority, may call for such information, documents and evidence as it may deem necessary, in relation to any account, for carrying out the purposes of this Act.]
