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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(7) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(7)In every case tried under sub-section (6), the Lokayukta or Up-Lokayukta, as the case may be, shall record the facts constituting the offence with the statement (if any) made by the offender as well as the finding and the sentence.