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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(7) in The Karnataka Lokayukta Act, 1984

(7)On receipt of the special report under sub-section (5), or the annual report under subsection (6), the Governor shall cause a copy thereof together with an explanatory memorandum to be laid before each House of the State Legislature.