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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(3) in The Goa, Daman and Diu Chit Funds Act, 1973

(3)The Registrar or the Inspecting Officer shall have authority to require any person whose testimony he may require regarding any chit agreement to attend before him or to produce or cause to be produce, any document and to examine such person on oaths.