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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 30 in THE ADMINISTRATOR GENERAL’S ACT, 1913

30. Power to examine on oath.–

The Administrator General may, whenever he desires, for the purposes of this Act, to satisfy himself regarding any question of fact, examine upon oath (which he is hereby authorized to administer) any person who is willing to be so examined by him regarding such question.