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[Cites 0, Cited by 4] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in The Gujarat Lokayukta Act, 1986

(3)The Governor may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokayukta to investigate any action (being action in respect of which a complaint may be made under this Act, to the Lokayukta) and notwithstanding anything contained in this Act, the Lokayukta shall comply with such order: