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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(a) in Kerala Lok Ayukta Act, 1999

(a)for the purpose of investigation or for any report to be made thereon or for the purpose of any action or proceedings to be taken on such report under section 12,