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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

State of Karnataka - Subsection

Section 6A(1)(iia) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(iia)[ search any person who is reasonably suspected of concealing about his person any article for which search should be made;] [Inserted by Act 28 of 1986 w.e.f. 06.06.1986.]