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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Gujarat - Subsection

Section 258(2) in The Gujarat Panchayats Act, 1993

(2)The Officer holding such inquiry shall have the powers of a court under the Code of Civil Procedure, 1908 (V of 1980), to take evidence and to compel the attendance of witnesses and the production of documents for the purposes of the inquiry.