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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4) in Birsa Munda Tribal University Act, 2017

(4)The inquiry officer or committee as appointed by the State Government for the purpose shall have the same powers as vested in a civil court under the Code of Civil Procedure, 1908 in the matters such as summoning persons for evidence, and production of documents and record from any office, etc.