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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(a) in Telangana Lokayukta Act, 1983

(a)Every preliminary verification referred to in sub-section (1) shall be conducted in private and in particular, the identity of the complainant and of the public servant affected by the said preliminary verification shall not be disclosed to the public or the press, whether before or during the preliminary verification, but every investigation referred to in sub-section (1) shall be conducted in public: