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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1) in The Karnataka Lokayukta Act, 1984

(1)"action" means administrative action taken by way of decision, recommendation or finding or in any other manner and includes wilful failure or omission to act and all other expressions [relating to] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] such action shall be construed accordingly;