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State of Madhya Pradesh - Section

Section 10 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

10. [ Procedure in respect of enquiry. [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).]

- The Lokayukt or Up-Lokayukt shall, in each case before it, decide the procedure to be followed for making the enquiry and in so doing ensure that the principles of natural justice are satisfied.]