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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3) in The Gujarat Lokayukta Act, 1986

(3)Notwithstanding anything contained in sub-section (1), the Lokayukta shall, before proceeding to investigate any action, make such preliminary inquiry as he deems fit for ascertaining whether there exist reasonable ground for conducting the investigation and, if he finds that there exists no such grounds, he shall record a finding to that effect and thereupon the matter shall be closed and the complainant shall be informed accordingly.