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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(7) in The Karnataka Lokayukta Act, 1984

(7)The conduct of an investigation [under this Act against a public servant] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] in respect of any action shall not affect such action, or any power or duty of [any other public servant] [1] to take further action with respect to any matter subject to the investigation.