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[Cites 0, Cited by 3] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Lokpal And Lokayuktas Act, 2013

(2)The Central Government shall ordinarily accept the recommendation of the Lokpal made under sub-section (1), except for the reasons to be recorded in writing in a case where it is not feasible to do so for administrative reasons.