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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5) in Tamil Nadu Lokayukta Rules, 2018

(5)Every person making a complaint under sub-rule (1) shall be informed, if no further action on the complaint is to be taken:Provided the Lokayukta in its discretion, may afford an opportunity to the complainant to show cause why the complaint shall not be rejected for the reasons mentioned therein.