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[Cites 0, Cited by 9] [Section 9(3)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3)(a) in The Karnataka Lokayukta Act, 1984

(a)shall forward a copy of the complaint [and in the case of an investigation initiated suo-motu by him, the opinion recorded by him to initiate the investigation under subsection (1) or (2), as the case may be, of section 7;] [Inserted by Act 25 of 2010 w.e.f. 23.07.2010.] to the public servant and the competent authority concerned;