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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(4)(b) in The Karnataka Lokayukta Act, 1984

(b)as might involve the disclosure of proceedings of the Cabinet of the State Government or any Committee of that Cabinet, and for the purpose of this sub-section, a certificate issued by the Chief Secretary certifying that any information, answer or portion of a document is of the nature specified in clause (a) or clause (b), shall be binding and conclusive.