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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in The Gujarat Lokayukta Act, 1986

(2)Subject to the provisions of sub-section (2) of section 10, the Lokayukta may at his discretion make available from time to time, the substance of cases closed or otherwise disposed of by him which may appear to him to be general public, academic or professional interest, in such manner and to such persons as he may deem appropriate.