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

State of Maharashtra - Subsection

Section 10(6) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(6)The conduct of an investigation under this Act in respect of any action shall not affect such action, or any power or duty of any public servant to take further action with respect to any matter subject to the investigation.