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[Cites 0, Cited by 1] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(6) in Delhi Lokayukta and Upalokayukta Act, 1995

(6)On receipt of a special report under sub-section (3), or the annual report under sub-section (4), the Lieutenant Governor shall cause a copy thereof together with an explanatory memorandum to be laid before Legislative Assembly