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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(3) in Manipur Lokayukta Rules, 2018

(3)Every complaint made under sub-rule (1) shall contain a statement in a concise form of the facts on which that allegation is based. It shall also indicate as far as possible, the evidence by which the complainant proposes to prove each allegation.