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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(e) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(e)The Enquiry authority shall have power to issue notices to witnesses and to compel them to appear and give evidence or produce documents or both as the case may be.