Section 33(3)(b) in The Himachal Pradesh Lokayukta Act, 2014

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State of Himachal Pradesh - Subsection

Section 33(3)(b) in The Himachal Pradesh Lokayukta Act, 2014

(b)an officer or employee of the Lokayukta or agency engaged or associated is likely to destroy or in any way tamper with the evidence or influence witnesses, then the Lokayukta may, by order, suspend such officer or employee of the Lokayukta or divest such agency engaged or associated with the Lokayukta of all powers and responsibilities hereto before exercised by it.

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State of Himachal Pradesh - Subsection

Section 33(3)(b) in The Himachal Pradesh Lokayukta Act, 2014