Report No. 173
13. Powers of the Designated Authority.-
The Designated Authority, acting under the provisions of this Act, shall have all the powers of a Civil Court required for making a full and fair enquiry into the matter before it.
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Report No. 173 13. Powers of the Designated Authority.- The Designated Authority, acting under the provisions of this Act, shall have all the powers of a Civil Court required for making a full and fair enquiry into the matter before it. |
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