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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(6) in The Orissa Lokpal and Lokayuktas Act, 1995

(6)Without prejudice to the provisions of Sub-section (4), no person shall be compelled for the purposes of investigation under this Act to give any evidence or (Produce any document which he could not be compelled to give or produce in proceedings before a Court.