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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(5) in Tripura Lokayukta Act, 2008

(5)In any case where the Lokayukta decides not to entertain a complaint or decides to discontinue any investigation in respect of the complaint, he shall record his reasons there for and communicate the same to the complainant, the public functionary and the competent authority.