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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Manipur - Subsection

Section 10(2) in Manipur Municipality Ombudsman Act, 2013

(2)Notwithstanding anything contained in this Act, the Government may refer any allegation of corruption or maladministration against a municipality or a public servant who is within Its knowledge or brought to its notice of the Ombudsman and the Ombudsman shaft inquire into it as if it was a complaint filed under this Act.