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

State of Uttar Pradesh - Subsection

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

(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise and the issue of a commission or request to examine witnesses abroad;