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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5)(b) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(b)as might involve the disclosure of proceedings of the Cabinet of the State Government or any Committee of that Cabinet, and for the purpose of this Sub-section a certificate issued by the Chief Secretary certifying that any information, answer or portion of a document is of the nature specified in clause (a) or clause (b), shall be binding and conclusive.