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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(7) in The Karnataka Lokayukta Act, 1984

(7)The Chief Justice of the High Court of Karnataka or the Judge of the High Court nominated by him shall have power to regulate his own procedure in making the investigation and shall give a reasonable opportunity to the Lokayukta or the Upalokayukta, as the case may be, for presenting a written statement of defence, for cross-examining witnesses, adducing evidence and of being heard in his defence by himself or through his Advocate.