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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(3)(a) in Tripura Lokayukta Act, 2008

(a)Save as otherwise provided in the foregoing provisions of this section, the procedure for making any investigation shall be such as the Lokayukta considers appropriate in the circumstances of each case, but regard shall always be given to the principles of natural justice.