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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(7) in The Himachal Pradesh Lokayukta Act, 2014

(7)The Lokayukta may, after taking a decision under sub-section (6) on the filing of the charge-sheet direct its Prosecution Wing or any investigating agency to initiate prosecution in the Special Court in respect of the cases investigated by the agency.