Section 5(1)(c) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

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State of Karnataka - Subsection

Section 5(1)(c) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(c)the requisitioning of any public record form any court or office.