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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Manipur - Subsection

Section 17(3) in Manipur Rural Local Bodies Ombudsman Act, 2013

(3)The Ombudsman shall give annually a detailed report regarding the performance of its functions under this Act to the State Government and the State Government shall lay it before the Legislative Assembly with an explanatory memorandum.