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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1) in The Gujarat Lokayukta Act, 1986

(1)Subject to the provisions of this section, for the purpose of investigation (including the preliminary inquiry, before such investigation) under this Act, the Lokayukta may require any public servant or any other person who in his opinion is able to furnish information or produce documents relevant to the investigation, to furnish any such information or produce any such document.