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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(3) in Karnataka Highways Act, 1964

(3)Any person summoned under sub-section (2) shall be bound to attend either in person or by an authorised agent as directed in the summons:Provided that exemptions under sections 132 and 133 of the Code of Civil Procedure, 1908, shall be applicable to requirements for attendance under this Act.