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

State of Karnataka - Subsection

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

(B)considers that the purposes of any inquiry or other proceeding to be conducted [by an inquiring authority] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.] will be served by a general search or inspection, he may by a search warrant authorise any police officer not below the rank of an [Inspector of Police to conduct a search or to carry out an inspection in accordance therewith and in particular to] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.], -