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State of Maharashtra - Section

Section 12 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974

12. Defects in complaint.

- If the registering authority finds that the complaint is not according to the rules or is otherwise defective, he may postpone the registration of the complaint and inform the complainant to rectify the defects within a specified time and after such compliance he may direct the complaint to be registered.