Section 393 — Government to require production of documents.
The New Delhi Municipal Council Act, 1994
The Central Government may at any time require the Chairperson-- (a) to produce any record, correspondence, plan or other document in his possession or under his control; (b) to furnish any return, plan, estimate, statement, account or statistics relating to the proceedings, duties or works of the Council; (c) to furnish or obtain and furnish any report.Open in Lexace · Ask the AI about this section
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