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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(a) in Kerala Lok Ayukta Act, 1999

(a)"action" means any action including administrative action taken by way of decision, recommendation or finding or in any other manner and includes wilful failure or omission to act and all other expressions relating to such action shall be construed accordingly: