Section 41 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
41. Certified Copy.
- No person shall be entitled to a certified copy of any record of the proceeding before the Lokayukta or the Upa-Lokayukta, as the case may be :Provided that, subject to the provisions of sections 10(2) and 14(1), the Lokayukta or Upa-Lokayukta, may permit a certified copy to be granted of the final order passed in a case or of such part thereof as he may deem fit.
