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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in Bihar Lokayukta Act, 2011

(2)Every preliminary inquiry or preliminary investigation referred to in sub section (1)shall ordinarily be completed within a period of thirty days and for reasons to be recorded to writing, within a period of three months from the date of receipt of complaint.