The statistics officer may, for the purpose of collection of statistics on any specified subject in any geographical unit for which the said officer was appointed-- (a) serve or cause to be served on any informant a notice in writing asking him to furnish the information specified under sub-section (5) of section 4 or cause a information schedule to be given to any informant for the purpose of its being filled up; or (b) cause all questions relating to the subject to be asked from any informant; or (c) seek information through tele fax or telephone or e-mail or in any other electronic mode or in a combination of different modes for different sets of information so specified.Open in Lexace · Ask the AI about this section
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