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State of Maharashtra - Section

Section 11 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974

11. Registering of complaints.

- After any complaint is received in the office, it shall be scrutinized by the Registrar, or under his authority by an Assistant Registrar, and if the Registrar or the Assistant Registrar, as the case may be (hereinafter in this chapter referred to as "the registering authority"), is satisfied that the complaint is proper, he may direct the complaint to be registered in a register maintained for that purpose.