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[Cites 0, Cited by 5] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(1) in Delhi Lokayukta and Upalokayukta Act, 1995

(1)If, after inquiry into the allegations, the Lokayukta or an Upalokayukta is satisfied that such allegation is established, he shall, by report in writing, communicate his findings and recommendations along with the relevant documents, materials and other evidence to the competent authority.