Section 38(1)(c) in U.P Consolidation of Holdings Act, 1953

[Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1)(c) in U.P Consolidation of Holdings Act, 1953

(c)the punishing of persons guilty of contempt, and a summon signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and compelling the production of document.

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State of Uttar Pradesh - Subsection

Section 38(1)(c) in U.P Consolidation of Holdings Act, 1953