Section 3(c) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981
(c)[ 'Lokayukta' and 'Upalokayukta' means the Lokayukta and Upalokayukta appointed under the Karnataka Lokayukta Act, 1984 (Karnataka Act 4 of 1985)] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.]
