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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(2) in Mizoram Lokayukta Act, 2014

(2)A Special Court may, notwithstanding anything contained in section 197 of the Code of Criminal Procedure, 1973 or section 19 of the Prevention of Corruption Act, 1988, on filing of a charge sheet on completion of investigation, by the Lokayukta or any officer authorised by it in this behalf, take cognizance of offence committed by any public servant.