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

State of Karnataka - Subsection

Section 6(14) in The Karnataka Lokayukta Act, 1984

(14)The Lokayukta or Upalokayukta, as the case may be, against whom a motion is moved before the House or the Houses of the State Legislature for his removal, is precluded from discharge of his duties during the pendency of motion for his removal before the House or the Houses of the State Legislature.]