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

State of Karnataka - Subsection

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

(i)enter and search any building or place where he has reason to suspect that such property, documents, money, bullion, jewellry or other valuable article or thing is kept: