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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(8)(ii) in Gujarat Lokayukta Aayog Act, 2013

(ii)For the purpose of investigation under this Act, no person shall be compelled to give any evidence or produce any document, which he could not be compelled to give or produce in proceedings before a court.