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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Right to Public Grievance Redressal Act, 2015

(2)The Public Grievance Redressal Officer may seek the assistance of such any other officer, public authority or employee as he considers it necessary for the appropriate discharge of his duties for hearing and redressal of a complaint under sub-section (1).