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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1)(a) in The Himachal Pradesh Lokayukta Act, 2014

(a)preliminary inquiry against any public servant by its Inquiry Wing or any agency to ascertain whether there exists a prima facie case for proceeding in the matter; or