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[Cites 0, Cited by 1] [Section 11(2)] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2)(a) in Tripura Lokayukta Act, 2008

(a)Every preliminary enquiry referred to in sub-section (1) shall be made in private and, in particular, the identity of the complainant and of the public functionary affected by such preliminary enquiry shall not be made public, whether before or during such preliminary enquiry, but the result of every investigation made under subsection (1) shall be made public.