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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(c) in Haryana Lokayukta Act, 2002

(c)relating to "grievance of mal-administration", any administrative act involving the exercise of discretion except where he is satisfied that the elements involved in the exercise of discretion were absent to such an extent that discretion would not be regarded as having been properly exercised or was exercised for corruption.