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[Cites 0, Cited by 1] [Section 420(3)] [Section 420] [Entire Act]

Nagpur Province - Subsection

Section 420(3)(xviii) in The City of Nagpur Corporation Act, 1948

(xviii)[ for the procedure to be followed by the District Court in enquiries relating to applications presented under section 428, the liability of witnesses to answer questions, the evidence to be recorded, the powers lo be exercised including power to indemnify witness against civil or criminal proceedings and the enforcement of orders made in such enquiries] [Clause (xviii) was substituted, by M. P. Act XXXIV of 1950, Section 5(ii)(b).];