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[Cites 0, Cited by 1] [Section 271I] [Entire Act]

State of Kerala - Subsection

Section 271I(3) in Kerala Panchayat Raj Act, 1994

(3)The Ombudsman may require the assistance of any Officer of any Government Department in order to ascertain the veracity of an allegation under investigation and such officer shall be bound to render such assistance in addition and without detriment, to his official duties.