Section 11(3) in Delhi Lokayukta and Upalokayukta Act, 1995
(3)[The Lokayukta or Upalokayukta shall be deemed to be a Civil Court for the Purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).] [Substituted vide Notification dated 24th September, 1996]
