Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4) in The Gujarat Lokayukta Act, 1986

(4)For the purpose of investigating into any matter, of any officer, agency or person whose services are utilised under sub-section (3) may, subject to the direction of the Lokayukta,-
(a)summon and enforce the attendance of any person and examine him;
(b)require the discovery and production of any document; and
(c)requisition any public record or copy thereof from any office.