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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(4) in Bihar Lokayukta Act, 2011

(4)If at any stage of the hearing of a case or a matter, it appears to the Chairperson or a Member, that the case or matter is of such nature that it ought to be heard by a full bench, the case or the matter may be transferred by the Chairperson , or as the case may be, referred to him for transfer, to full bench as the Chairperson may deem fit.