Section 10(1)(a) in Kerala Lok Ayukta Act, 1999

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State of Kerala - Subsection

Section 10(1)(a) in Kerala Lok Ayukta Act, 1999

(a)has reason to believe that any person-

(i)to whom a summons or notice under this Act has been or might be issued, will not or would not produce or cause to be produced any property, document or thing which will be necessary or useful for, or relevant to, any inquiry or other proceeding to be conducted by him,

(ii)Is in possession of any money, bullion, jewellery or other valuable article or thing and such money, bullion, jewellery or other valuable article or thing represents, either wholly or partly, income or property which has not been disclosed to the authorities for the purpose of any law or rule in force, which requires such disclosure to be made; or

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State of Kerala - Subsection

Section 10(1)(a) in Kerala Lok Ayukta Act, 1999