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Karnataka HC Abolishes Anti-Corruption Bureau and Transfers Cases to Lok Ayukta - (12 Aug 2022)

CRIMINAL

Karnataka High Court has held that State government is not justified in creating Anti-Corruption Bureau by way of an executive order when the field of investigation into corruption cases under Prevention of Corruption Act, 1988 was covered under the Karnataka Lokayukta Act, 1984.

Tags : KARNATAKA HIGH COURT   ANTI-CORRUPTION BUREAU   LOKAYUKTA ACT  

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