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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4) in Shri Govind Guru University Act, 2015

(4)The inquiry officer or the committee as such appointed by the State Government shall have the same powers as vested in a Civil Court under the Code of Civil Procedure, 1908,(V of 1908.) in the matters such as summoning persons for evidence, and production of documents and record from any office, etc.