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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(2)(d) in Tripura Lokayukta Act, 2008

(d)the forms in which complaints may be made, the affidavits which may accompany such complaints, and the fees, if any, which may be charged in respect thereof;