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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2) in Jharkhand Lokayukta Act, 2001

(2)The Lokayukta shall not investigate any action-
(a)In respect of which a formal and public inquiry has been ordered under the Public Servant Inquiries Act, 1850 (Act 37 of 1850); or
(b)In respect of a matter which has been referred for enquiry under the Commissions of Inquiry Act, 1952 (Act 60 of 1952).