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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(a) in The Orissa Lokpal and Lokayuktas Act, 1995

(a)for purposes of investigation or in any report to be made thereon or for any action or proceedings to be taken on such report;