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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2)(d) in The Bihar Lokayukta Act, 1973

(d)Action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers, except where the complainant alleges harassment or gross delay in meeting contractual obligations.