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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(4) in Kerala Lok Ayukta Act, 1999

(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 report, intimate or cause to be intimated to the Lok Ayukta or an Upa-Lok Ayukta, as the case may be, the action taken or proposed to be taken on the basis of the report.