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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(1) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(1)If, after an investigation or inquiry, the Ombudsman finds that there is a prima-facie case against the accused involving a criminal offence, the Ombudsman may refer the complaint and the findings to a competent authority with recommendation to initiate prosecution.