Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(6) in Kerala Lok Ayukta Act, 1999

(6)In any case where the Lok Ayukta or an Upa-Lok Ayukta decides not entertain a complaint or to discontinue any investigation on respect of a complaint he shall record his reasons therefor and communicate the same to the complainant and the public servant concerned.