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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(b) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(b)the High Court of Karnataka, if the person against whom the departmental inquiry is being held is subject to the control of the High Court of Karnataka under Article 235 of the Constitution;