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Union of India - Section

Section 43 in The Lokpal And Lokayuktas Act, 2013

43. Furnishing of returns, etc., to Central Government.—

The Lokpal shall furnish to the Central Government, at such time and in such form and manner as may be prescribed or as the Central Government may request, such returns and statements and such particulars in regard to any matter under the jurisdiction of the Lokpal, as the Central Government may, from time to time, require.