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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(1) in Tripura Lokayukta Act, 2008

(1)The State Government may, by order in writing, subject to such conditions and limitations as may be specified in the order, require the Lokayukta to investigate any allegation (being an allegation in respect of which a complaint may be made under this Act to the Lokayukta) and, notwithstanding anything contained in this Act, the Lokayukta, shall comply with such order.