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[Cites 0, Cited by 57] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(4) in The Karnataka Lokayukta Act, 1984

(4)The Competent authority shall examine the report forwarded to it under sub-section (3) and within three months of the date of receipt of the report, intimate or cause to be intimated to the Lokayukta or the Upalokayukta the action taken or proposed to be taken on the basis of the report.