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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(3) in Jharkhand Lokayukta Act, 2001

(3)Without prejudice to the provisions of sub-section (1), the Lokayukta may, for the purpose of conduction investigation under this Act, utilize the services of (i) any officer or investigation agency of the State Government with the concurrence of the state Government, or (ii) any other person or agency.