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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2)(g) in The Karnataka Lokayukta Act, 1984

(g)any other matter for which rules have to be made [or are necessary] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] under this Act.