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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1) in The Gujarat Lokayukta Act, 1986

(1)Subject to the provisions of this Act, the Lokayukta may investigate any action which is taken by, or with the general or specific approval of a public functionary in any case where a complaint involving an allegation is made in respect of such action or such action can be or could have been, in the opinion of the Lokayukta, the subject of an allegation.