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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(e) in The Gujarat Lokayukta Act, 1986

(e)the other matters in respect of which the Lokayukta shall have powers of a Civil Court under clause (f) of sub-section (2) of section 11;