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State of Manipur - Section

Section 6 in Manipur Public Servants' Personal Liability Act, 2006

6. Recommendation of High Powered Committee.

- No order imposing any penalty of the liability specified in section 5 of the Act, shall be made except on the recommendation of a High Powered Committee after an inquiry by affording the public servant an opportunity of explanation in that regard, in the manner as may be prescribed.