Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976

5. Territorial limits in which powers specified in Section 5 may be exercised. -

For the purposes of exercising the powers specified in Section 4, the territorial jurisdiction of every authorised inquiring authority shall extend to the limits of the territory to which this Act extends.