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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in The Punjab Lokpal Act, 1996

(2)The competent authority shall examine the report forwarded to it under clause (b) of sub-section (1) and communicate to the Lokpal, within three months, of the date of receipt of the report, the action taken or proposed to be taken on the basis of the report.