Section 5(2)(iii) in The Maharashtra Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1986

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State of Maharashtra - Subsection

Section 5(2)(iii) in The Maharashtra Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1986

(iii)to compel such officer or authority as the State Government may, by notification in the Official Gazette, specify, to appear before him to give any evidence relating to any information obtained by it in the course of or for the purposes of any of the duties or functions of such authority under any law for the time being in force, which under such a law is required to be treated as confidential, or to produce the evidence recorded or collected by it in connection with such information.

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State of Maharashtra - Subsection

Section 5(2)(iii) in The Maharashtra Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1986