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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(5) in Jharkhand Lokayukta Act, 2001

(5)In the case of any complaint involving a grievance nothing in this Act shall be construed as empowering the Lokayukta to question any administrative section involving the exercise of a discretion, are absent to such an extent that the discretion cannot be regarded as having been properly exercised.