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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(4) in Kerala Lok Ayukta Act, 1999

(4)Save as aforesaid, the procedure for conducting any such investigation shall be such, and may be held, either in public or in camera, as the Lok Ayukta or the Upa-Lok Ayukta, as the case may be, considers appropriate in the circumstances of the case.