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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(v) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020

(v)The Rules as applicable to a Court shall mutatis mutandis apply to a Commissioner appointed by the Court to record evidence and to an inquiry officer conducting an inquiry.