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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(7) in Kerala Lok Ayukta Act, 1999

(7)The conduct of an investigation under this Act against a public servant in respect of any action shall not affect such action or any power or duty of any other public servant to take further action with respect to any matter subject to investigation.