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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Manipur - Subsection

Section 6(4) in Manipur Municipality Ombudsman Act, 2013

(4)Without prejudice to the provisions of sub-section (1), the Ombudsman may for the purpose of conducting investigations under this Act utilize the service of:
(a)any officer or Investigating agency of the State Government; or
(b)any other agency.