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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6) in The Whistle Blowers Protection Act, 2014

(6)The Competent Authority, if after conducting an inquiry, is of the opinion that—
(a)the facts and allegations contained in the disclosure are frivolous or vexatious; or
(b)there are no sufficient grounds for proceeding with the inquiry,
it shall close the matter.