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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3)(a) in Bihar Lokayukta Act, 2011

(a)The Governor if is satisfied that a prima facie case appears to have been made out in the complaint, shall refer the complaint for inquiry under the provision of section 7 of the Act within a period of three months.