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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4) in The Gujarat Lokayukta Act, 1986

(4)The complainant shall deposit in such manner and with such authority or agency as may be prescribed a sum of one thousand rupees to be available for disposal under section 21;Provided that the Lokayukta may for sufficient cause, to be recorded in writing, exempt a complainant from the requirement of depositing the sum under this section.