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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(2) in Manipur Municipality Ombudsman Act, 2013

(2)Where the Ombudsman finds that the allegation contained hi complaint is without any substance or trivial in nature it may by order direct the complainant to pay to the opposite party an amount specified in the order lay way of cost