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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2)(b) in Kerala Lok Ayukta Act, 1999

(b)any action in respect of a matter which has been referred to inquiry under the Commission of Inquiry Act, 1952 (Central Act 60 of 1952),