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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(1)(c) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(c)the punishing of persons guilty of contempt and a summons signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a civil court for enforcing the attendance of witnesses and compelling the production of any document.