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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(1)(ii) in The Himachal Pradesh Lokayukta Act, 2014

(ii)such public servant is likely to destroy or any way temper with the evidence or influence witnesses, then the Lokayukta may recommend to the State Government for transfer or suspension of such public servant from the post held by him till such period as may be specified in the order.