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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(8) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013

(8)In any proceeding before the Ombudsman, if the facts reveal a case of illegal gratification, bribery or misappropriation the same shall be referred by him to the State Government for further action in accordance with law.