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

State of Rajasthan - Subsection

Section 8(1)(a) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (inquiries) Act, 1850 (Central Act 37 of 1850), with the prior concurrence of the Lokayukta: or