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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(2) in Doon University Act, 2005

(2)No officer or servant of the University shall in any proceeding which the University is not a party, be required to produce any document, register or other record of the University, the contents of which can be proved under sub section (1) by a certified copy or to appear as a witness to prove the matters and transactions recorded therein unless by order of the court made for special cause.