Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(6) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(6)Subject to the provisions,of sub-section (4), no person shall be compelled for the purpose of inquiry under this Adhiniyam to give any evidence or produce any document, which he could not be compelled to give or produce in proceedings before a Court.