Section 4(1)(c) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976

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State of Uttar Pradesh - Subsection

Section 4(1)(c) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976

(c)subject to any claim of privilege [in respect of which Sections 123 and 124 of the Indian Evidence Act, 1872 (Act I of 1872), shall mutatis mutandis apply but Section 162 thereof shall not apply], the requisitioning of any public record from any Court or office.

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State of Uttar Pradesh - Subsection

Section 4(1)(c) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976