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

State of Mizoram - Subsection

Section 28(1) in Mizoram Lokayukta Act, 2014

(1)The Lokayukta may, for the purpose of conducting any preliminary inquiry or investigation, utilise the services of any officer or organisation or investigation agency of the State Government or the Central Government including Central Bureau of Investigation (CBI).