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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(3) in Rajasthan Land Revenue Act 1956

(3)All persons so summoned shall be bound to attend, either in person or by an authorised agent as such Court or officer may direct, and to state the truth upon any subject respecting which they are examined or make statement, and to produce such documents and other things as may be required.