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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3) in The Gujarat Lokayukta Act, 1986

(3)The Lokayukta shall not inquire into any matter concerning any person if he has any bias in respect of such matter or person and if any dispute arises in this behalf, the Governor shall, on a application made by the party aggrieved, obtain in such manner as may be prescribed, the opinion of the Chief Justice of the High Court and decide the dispute in conformity with such opinion.