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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(4) in Gujarat Public Trusts Act, 2011

(4)For the purpose of any such inquiry, evidence may be taken on oath and the person holding the inquiry may for that purpose administer an oath under the Oaths Act, 1969,(44 of 1969.) or may instead of administering an oath on solemn affirmation require the person to make and subscribe a declaration of the truth of the matters about which lie is examined.