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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3) in The Gujarat Lokayukta Act, 1986

(3)Without prejudice to the provisions of sub-section (1), the Lokayukta may, for the purpose of conducting investigations under this Act utilize the services of-
(i)any officer or investigation agency of the State Government;
(ii)any officer or investigation agency of the Central Government, with the consent of that Government obtained in accordance with article 253A of the Constitution; or
(ii)any other person or agency.