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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(5) in The Bihar Lokayukta Act, 1973

(5)In any case whether the Lokayukta decides not to entertain a complaint or to discontinue any investigation in respect of a complaint, he shall record his reasons therefor and communicate the same to the complainant and the public servant concerned.