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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(2) in Kerala Lok Ayukta Act, 1999

(2)The competent authority to whom a report is sent under sub-section (1) shall, within one month of the expiry of the period specified in the report, intimate or cause to be intimated, as the case may be, to the Lok Ayukta or an Upa-Lok Ayukta the action taken on the report.