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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Mizoram - Subsection

Section 28(3) in Mizoram Lokayukta Act, 2014

(3)The officer or organization or agency whose services are utilised 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.