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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(3)No such court shall take congnizance of such offence as aforesaid except on a complaint made by a person against whom false complaint was made after obtaining the previous sanction of the Lokayukta or Up-Lokayukta, as the case may be.