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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3)(b) in Bihar Lokayukta Act, 2011

(b)The Governor, however, if, is not satisfied of prima facie case having been made out in the complaint shall pass an appropriate order within the period prescribed in clause (a) of sub section 3.