Section 32(1)(i) in The Lokpal And Lokayuktas Act, 2013

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Union of India - Subsection

Section 32(1)(i) in The Lokpal And Lokayuktas Act, 2013

(i)that the continuance of the public servant referred to in clause (d) or clause (e) or clause (f) of sub-section (1) of section 14 in his post while conducting the preliminary inquiry is likely to affect such preliminary inquiry adversely; or

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Union of India - Subsection

Section 32(1)(i) in The Lokpal And Lokayuktas Act, 2013