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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2)(iii) in The Karnataka Lokayukta Act, 1984

(iii)[if a public servant falling under items (d) and (g) of clause (12) of section 2] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] be deemed to have been placed under suspension by an order of the appointing authority;