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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1) in Bihar Lokayukta Act, 2011

(1)Where the matter relates to public servant refers in clause (a), (b) & (c) of sub-section (1) of section 16 of this act the Lokayukta finding a prima facie case after following the procedure laid down in section 16(1) proviso, direct for inquiry or investigation.