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[Cites 0, Cited by 0] [Section 187(3)] [Section 187] [Entire Act]

State of Goa - Subsection

Section 187(3)(b) in The Goa Panchayat Raj Act, 1994

(b)require in writing any person accountable for, or having the custody or control of, any such vouchers, statements, returns, correspondence notes or documents or any person having directly or indirectly by himself or his partner, any share or interest in any contract with or under the Panchayat, to appear in person before him;