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

State of Kerala - Subsection

Section 7(7) in Kerala Lok Ayukta Act, 1999

(7)For the removal of doubts, it is hereby clarified that the term 'Lok Ayukta' wherever is it used in this Act, in relation to any of these persons referred to in sub-section (1), shall mean the Lok Ayukta and, as the case may be, one or both of the Upa-Lok Ayuktas as provided in that sub-section.