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[Cites 0, Cited by 4] [Section 9(3)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3)(b) in The Karnataka Lokayukta Act, 1984

(b)shall afford to such public servant an opportunity to offer his comments on such complaint; [or opinion recorded under sub-section (1) and (2) of section 7 as the case may be] [Inserted by Act 25 of 2010 w.e.f. 23.07.2010.]