Section 10(1)(a) in The Karnataka Lokayukta Act, 1984

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State of Karnataka - Subsection

Section 10(1)(a) in The Karnataka Lokayukta Act, 1984

(a)has reason to believe that any person,-

(i)to whom a summon or notice under this Act, has been or might be issued, will not or would not produce or cause to be produced any property, document or thing which will be necessary or useful for or relevant to any inquiry or other proceeding to be conducted by him;

(ii)is in possession of any money, bullion, jewelry or other valuable article or thing and such money, bullion, jeweler or other valuable article or thing represents either wholly or partly income or property which has not been disclosed to the authorities for the purpose of any law or rule in force which requires such disclosure to be made; or

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State of Karnataka - Subsection

Section 10(1)(a) in The Karnataka Lokayukta Act, 1984