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The Collection of Statistics Act, 2008 5. Power of statistics officer to call for information. - 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.    |
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