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

State of Karnataka - Subsection

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

(a)to whom a summons or notice under this Act has been or might be issued, will not or would not , produce or cause to be produced any property, document or thing which will be necessary or useful for, or relevant to any inquiry or other proceeding to be conducted [by an inquiring authority appointed by him;] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.]