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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Lokpal Act, 1996

(2)Without prejudice to the provisions of sub-section (1) the [Lokpal] [Word 'Presiding' omitted vide Act No. 1 of 1998.] may for the purpose of dealing with any complaints, or any classes of complaints, secure the services of any officer or employees or investigating agency of the Central Government or State Government with the concurrence of that Government.