(2)If the Lokpal is satisfied that any document seized under sub-section (1) would be evidence for the purpose of any inquiry under this Act and that it would be necessary to retain that document in his custody, he may so retain the said document till the completion of such inquiry :Provided that where such document is seized before the commencement of such inquiry, the Lokpal shall return the document before the expiration of a period of one year from the date on which it is seized unless such inquiry has been commenced before such expiration.Explanation. - For the purposes, of this sub-section an inquiry in respect of a complaint -(a)shall be deemed to have commenced on the date on which the Lokpal forwards a copy of the complaint to the competent authority under clause (a) of sub-section (1) of section 13.(b)shall be deemed to have been completed on the date on which the Lokpal closes the case under section 16.
