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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(6)(a) in The Himachal Pradesh Lokayukta Act, 2014

(a)may grant sanction to its Prosecution Wing or investigating agency to file charge-sheet or direct the closure of report before the Special Court against the public servant; or