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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in Haryana Lokayukta Act, 2002

(1)Where the Lokayukta decides to inquire into a complaint against a public servant, he may ascertain from the State Government whether any complaint containing substantially similar allegations against the said public servant is under investigation, and if so, he may call for the record thereof.