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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(4) in The Himachal Pradesh Lokayukta Act, 2014

(4)The prosecution in relation to an offence under sub-section (1) shall be conducted by the public prosecutor and all expenses connected with such prosecution shall be borne by the State Government.