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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Bihar - Subsection

Section 168(7) in The Bihar Panchayat Raj Act, 2006

(7)The Commission shall have the following powers in the performance of its functions namely:-
(a)to call for any record from any officer or authority;
(b)to summon any person to give evidence or to produce records; and
(c)such other powers as may be prescribed.