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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(3)Any proceedings before the Lokayukta or an Up-Lokayukta shall be deemed to be a judicial proceeding within the meaning of section 193 of the Indian Penal Code, I860 (Central Act 45 of 1860).