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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(a) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(a)the summoning and enforcing the attendance of any witness from any part of the State and examining him on oath;