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

State of Odisha - Subsection

Section 12(4) in The Orissa Lokpal and Lokayuktas Act, 1995

(4)The competent authority shall examine the report forwarded to it under Sub-section (3) and intimate within three months of the date of receipt of the report, the Lokpal, or, as the case may be, the Lokayukta, the action taken or proposed to be taken on the basis of the report.