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

State of Chattisgarh - Subsection

Section 12(1) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(1)The Lok Aayog shall send its report in respect of a complaint against the Chief Minister with its recommendations to the Governor, who shall take such action thereupon, as he may deem fit or expedient.