Section 8(1)(b) in The Gujarat Lokayukta Act, 1986

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State of Gujarat - Subsection

Section 8(1)(b) in The Gujarat Lokayukta Act, 1986

(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (60 of 1952), on his recommendation or with his prior concurrence or by the State Government under the proviso to sub-section (2) of section 7, or

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State of Gujarat - Subsection

Section 8(1)(b) in The Gujarat Lokayukta Act, 1986