LexSection 6 — Territorial limits in which powers specified in section 5 may be exercised.
The Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1972
For the purpose of exercising the powers specified in section 5, the territorial jurisdiction of every authorised inquiring authority shall extend to the limits of the territory to which this Act extends.Open in Lexace · Ask the AI about this section