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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2) in Haryana Lokayukta Act, 2002

(2)Any officer, agency or persons whose services have been sought under sub-section (1) may -
(a)summon and enforce the attendance of any person and examine him ;
(b)require the production of any document ; and
(c)requisition any public record or copy thereof from any office.