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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in The Punjab Lokpal Act, 1996

(2)The procedure for verification in respect of a complaint under sub- section (1) shall be such, as the Lokpal may deem appropriate in the circumstances of the case and in particular the Lokpal may, if he deems it necessary to do so, call for the comments of the public man concerned.