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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

State of Karnataka - Subsection

Section 6A(1)(b) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981

(b)is in possession of any money, bullion, jewellery or other valuable article or thing and such money, bullion, jewellery or other valuable article or thing represents either wholly or partly income or property which has not been disclosed to the authorities for the purpose of any law or rules in force which requires such disclosure to be made; or