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

State of Karnataka - Subsection

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

(iii)seize any such property, documents, money, bullion, jewellery or other valuable article or thing found as a result of such search;