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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2)(b) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952, [* * *] [The words 'with the prior concurrence of the Lokayukta' were deleted by Maharashtra 14 of 1989, section 2.].