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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(c) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(c)the Chief Justice of Karnataka if the person against whom the departmental inquiry is being held is an officer or servant of the High Court of Karnataka;