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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Haryana Lokayukta Act, 2002

(2)If the Lokayukta, on examination of the record referred to in sub- section (1), decides to inquire into the matter himself, he shall inform the State Government accordingly and the complaint, wholly or partly, as the case may be, shall stand transferred to him for inquiry under the provisions of this Act.