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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(3)(a) in Bihar Lokayukta Act, 2011

(a)continuance of such officer or employee of the Lokayukta or agency engaged or associated in the post while conducting the inquiry is likely to affect such inquiry adversely; or