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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976

(4)Where a process is served and executed through the District Judge in accordance with sub-section (3), it shall, for the purposes of taking any action for the disobedience thereof, be deemed to be a process issued by the Court of the District Judge.