Section 78(3)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 78(3)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994

(k)of such information as may be required by any officer of department of the Central Government or of a State Government for the purpose of investigation into the conduct and affairs of any public servant or by a Court in connection with any prosecution of the public servant arising out of any such investigation.

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State of Madhya Pradesh - Subsection

Section 78(3)(k) in The M.P. Vanijyik Kar Adhiniyam, 1994