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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(4) in Indian Institute of Public Health Gandhinagar Act, 2015

(4)The inquiry officer or officers or committee such appointed by the 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, production of documents and records from any office, etc.