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

State of Uttar Pradesh - Subsection

Section 5(5)(d) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(d)subject to the provisions of section 123 and 124 of the Indian Evidence Act, 1872, requisitioning any public record or copy thereof from any office;