40. Letter of request to another State in certain cases.
(1)Notwithstanding anything contained in this Act or the Code of Criminal Procedure, 1973 if, in the course of an inquiry or investigation into an offence or other proceedings under this Act, an application is made to a Special Court by the Investigation Officer of the Lokayukta that any evidence is required in connection with the inquiry or investigation into an offence or proceeding under this Act and he is of the opinion that such evidence may be available in any place in another State, and the Special Court, on being satisfied that such evidence required in connection with the inquiry or investigation into an offence or proceeding under this Act may issue a letter of request to a court or an authority in the another State competent to deal with such request to -(i)examining the facts and circumstances of the case;(ii)take such steps as the Special Court may specify in such letter of request; and(iii)forward all the evidence so taken or collected to the Special Court issuing such letters of request.(2)The letter of request shall be transmitted in such manner as the State Government may prescribe in this behalf.(3)Every statement recorded or document or thing received under sub-section(1) shall be deemed to be evidence collected during the course of the inquiry or investigation.
