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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(b) in The Punjab Lokpal Act, 1996

(b)that all or any of the allegations made in the complaint have or has been substantiated either wholly or partly he shall by report in writing communicate his findings and recommendations to the competent authority and intimate the complainant and the public man concerned about his having made the report.