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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(b) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952) with the prior concurrence of the Lokayukta.