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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(1)(a) in Mizoram Lokayukta Act, 2014

(a)"Action" means any action including administrative action taken by way of decision, recommendation or finding or in any other manner and includes wilful failure or omission to act and all other expressions relating to such action shall be construed accordingly.