Section 51 — Power of Central Government to require production of documents.

The Central Government or such officer or authority as may be authorised by the Central Government in this behalf may at any time require a Board-- (a) to produce any record, correspondence, plan or other document in its possession or under its control; (b) to furnish any return, plan, estimate, statement, account or statistics relating to its proceedings, duties or works; (c) to furnish or obtain and furnish any report.

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