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[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(b) in The Karnataka Lokayukta Act, 1984

(b)any action in respect of a matter which has been referred for inquiry, under the Commission of Inquiry Act, 1952 with the prior concurrence of the Lokayukta or an Upalokayukta, as the case may be;