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 12] [Entire Act]

State of Odisha - Subsection

Section 12(10) in The Orissa Lokpal and Lokayuktas Act, 1995

(10)If, after investigation of any such action as aforesaid, the Lokpal or Lokayukta is satisfied that the complaint in respect of the action is not substantiated, he shall by a report in writing, communicate his findings to the competent authority and the complainant.