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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3) in Bihar Lokayukta Act, 2011

(3)
(a)The Governor if is satisfied that a prima facie case appears to have been made out in the complaint, shall refer the complaint for inquiry under the provision of section 7 of the Act within a period of three months.
(b)The Governor, however, if, is not satisfied of prima facie case having been made out in the complaint shall pass an appropriate order within the period prescribed in clause (a) of sub section 3.