Section 12(5)(i) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

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

State of Haryana - Subsection

Section 12(5)(i) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

(i)has knowingly and intentionally abused his position as such to obtain any undue gain ________ or favour to himself or to any other person or to cause undue harm to any other person; and/or

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State of Haryana - Subsection

Section 12(5)(i) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999