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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2)(a) in Kerala Lok Ayukta Act, 1999

(a)any action in respect of which a formal and public inquiry has been ordered with the prior concurrence of the Lok Ayukta or an Upa-Lok Ayukta, as the case may be,