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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(4) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(4)Subject to the provisions of sub-section (5), no public servant shall be entitled, in relation to any inquiry under this Adhiniyam, to any privilege in respect of the production of documents or the giving of evidence before the Lok Aayog.