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

State of Karnataka - Subsection

Section 6A(3) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(3)A warrant issued under sub-section (1) shall, for all purposes, be deemed to be a warrant issued by a court under section 93 of the Code of Criminal Procedure, 1973.]