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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(3) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(3)The Ombudsman may by order, impose penalty in addition to compensation if it is of the opinion that the irregularity involves corrupt practice for personal gain.