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[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(5)(d) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992

(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or copy of such record or document from any office;