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State of Tripura - Section

Section 14 in Tripura Lokayukta Act, 2008

14. Annual Reports of Lokayukta.

(1)The Lokayukta shall present annually a consolidated report on the work done under this Act to the State Government.
(2)On receipt of annual report under sub-section (1), the State Government shall cause a copy thereof to be laid before the State Legislature along with a memorandum of action taken on the recommendations of the Lokayukta and the reasons for non-acceptance of the recommendations, if any.