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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(3) in Karnataka Land Revenue Act, 1964

(3)Ever person summoned under sub-section (1) either to be examined as a party or to give evidence as a witness shall be bound,-
(i)to state the truth upon any subject respecting which he is examined or makes a statement; and
(ii)to produce such documents as may be required.