Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(2) in Tripura Lokayukta Act, 2008

(2)Without prejudice to the provisions of sub-section (1), the Lokayukta may, for the purpose of conducting investigations under this Act, utilize, in such manner as may be prescribed, the services of, -
(a)any officer or investigating agency of the State Government with the concurrence of that Government;
(b)any other person or agency.