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[Cites 0, Cited by 15] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(b) in The Karnataka Lokayukta Act, 1984

(b)if the complainant has or had, any remedy by way of appeal, revision, review or other proceedings before any tribunal, [court, officer or other authority and has not availed of the same.] [Substituted by Act 1 of 1988 w.e.f. 25.2.1988.]