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[Cites 0, Cited by 14] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(3) in Jharkhand Lokayukta Act, 2001

(3)If after investigation of any action in respect of which a complaint involving and allegation has been or can be or could have been made, the Lokayukta is satisfied that such allegation can be substantiated either wholly or partly, he shall by a report in writing communicate his findings and recommendations alongwith the relevant documents, materials and other evidence to the competent authority.