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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3) in Gujarat Lokayukta Aayog Act, 2013

(3)Subject to provisions of sub section (2), if there is difference of opinion on any matter within a bench, such matter shall be decided by the majority opinion and if a bench is equally divided then in that case, the bench shall refer the matter to Lokayukta on administrative side for being referred to the Lokayukta or other Up-Lokayukta, as the case may be.