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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3) in Gujarat Lokayukta Aayog Act, 2013

(3)Notwithstanding anything contained in sub-section (1), the Lokayukta Aayog shall, before proceeding to investigate any action, make such preliminary inquiry as it deems fit for ascertaining whether there exist reasonable ground for conducting the investigation and if it finds that there exist no such grounds, it shall record a finding to that effect and thereupon the matter shall be closed and the complainant shall be informed accordingly.