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

State of Jharkhand - Subsection

Section 10(4A) in Jharkhand Lokayukta Act, 2001

(4A)The Lokayukta shall not proceed with any investigation under this Act where the Supreme Court or the High Court issues any director, order or writ under Article 32 of Article 226 of the Constitution of India in respect of the matter mentioned in the complaint under investigation.