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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(4)(c) in The Karnataka Lokayukta Act, 1984

(c)Action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers, except where the complainant alleges harassment or gross delay in meeting contractual obligations.