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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2) in Kerala Lok Ayukta Act, 1999

(2)No proceedings of the Lok Ayukta or an Upa-Lok Ayukta shall be held to be bad for want for forum and, except on the ground of jurisdiction, no proceedings or decision of the Lok Ayukta or an Upa-Lok Ayukta shall be liable to be challenged, reviewed, quashed or called in question in any court.