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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(2) in The Himachal Pradesh Lokayukta Act, 2014

(2)The State Government shall ordinarily accept the recommendation of the Lokayukta made under sub-section (1) except for the reasons to be recorded in writing in a case where it is not feasible to do so for administrative reasons.