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[Cites 0, Cited by 0] [Section 33C(2)] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(2)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)to attend, either in 'person or by an authorised agent, as the Consolidation Officer may direct in the summons;