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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(3) in The Himachal Pradesh Lokayukta Act, 2014

(3)The officer or organization or agency whose services are utilized under sub-section (2) shall inquire or, as the case may be, investigate into any matter pertaining to the preliminary inquiry or investigation and submit a report thereon to the Lokayukta within such period as may be specified by it in this behalf.