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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1) in Kerala Lok Ayukta Act, 1999

(1)Subject to the provisions of this section, for the purpose of any investigation (including the preliminary inquiry, if any before such investigation) under this Act, the Lok Ayukta or an Upa-Lok Ayukta may require any public servant or any other person who, in his opinion, is able to furnish information or produce documents relevant to the investigation to furnish any such information or produce any such document.