Section 15(3)(a) in The Karnataka Lokayukta Act, 1984

[Cites 0, Cited by 1] [Section 15(3)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3)(a) in The Karnataka Lokayukta Act, 1984

(a)[ any officer or investigating agency of the State Government; or [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.]

(aa)any officer or investigating agency of the Central Government [with the prior concurrence of the Central Government and State Government;] or]