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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(a) in Haryana Lokayukta Act, 2002

(a)"act" means administrative action taken by a public servant by way of decision, recommendation or finding or in any other manner and shall include wilful failure to act, and all other expressions relating to such action shall be construed accordingly;