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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttarakhand - Subsection

Section 72(1) in The Uttarakhand Police Act, 2007

(1)The Authority shall have the power to require any person, subject to legal privilege, to furnish information on such points or matters as, in the opinion of the Authority, may be useful for, or relevant to, the subject matter of the inquiry and any person so required, shall be deemed to be legally bound to furnish such information within the meaning of Sections 176 and 177 of the Indian Penal Code, 1860.