Section 8(1)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

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State of Uttar Pradesh - Subsection

Section 8(1)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(b)in the case of a complaint involving a grievance in respect of any action, -

(i)if such action relates to any matter specified in the Third Schedule; or

(ii)if the complainant has or had any remedy by way of proceeding before any Tribunal or Court of law :