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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3)(c) in Kerala Lok Ayukta Act, 1999

(c)Administrative action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers except where the complainant alleges harassment or gross delay in meeting contractual obligation.