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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1) in The Karnataka Lokayukta Act, 1984

(1)No suit, prosecution, or other legal proceedings shall lie against the Lokayukta or an Upalokayukta or against any officer, employee, agency or person referred to in section 15 in respect of anything which is in good faith done while acting or purporting to act in the discharge of his official duties under this Act.