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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(b) in Haryana Lokayukta Act, 2002

(b)that all or any of the allegations or grievances have or has been substantiated either wholly or partly, he shall, by report in writing, communicate his findings, appropriate recommendations and suggestions to the competent authority and intimate the complainant and the public servant concerned about his having made the report.