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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4)(d) in Tamil Nadu Lokayukta Rules, 2018

(d)that an earlier complaint based on the same allegations as those made in the present complaint was previously disposed of by the Chairperson or Members, as the case may be.