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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3) in Kerala Lok Ayukta Act, 1999

(3)No such court shall take cognizance of an offence under sub-section (1), except on a complaint make by a person against whom false, frivolous or vexatious complaint was made, after obtaining the previous sanction of the Lok Ayukta or an Upa-Lok Ayukta, as the case may be.