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

State of Gujarat - Subsection

Section 23(2)(d) in The Gujarat Lokayukta Act, 1986

(d)the forms in which complaints may and the affidavits which may accompany such forms under sub-section (2) of section 9 and the manner in which and the authority or agency with which the complainant shall deposit the amount under sub-section (4) of that section;