(3)If the Lokayukta is satisfied that any document seized under sub-section(1) would be evidence for the purpose of investigation or enquiry under this act and it would be necessary to retain the documents in its custody or in custody of search officers as may be authorized it may so return or direct such officer authorized to retain such document till the completion of such investigation or enquiry.Provided that where any document is required to be returned the Lokayukta or the authorized officer may return the same after retaining copies of such document duly authenticated.
