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[Cites 0, Cited by 0] [Section 12(9)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(9)(b) in Gujarat Lokayukta Aayog Act, 2013

(b)is of opinion that the reputation of any person other than an accused is likely to be prejudicially affected by the inquiry, it shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defense, consistent with the principles of natural justice.