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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974

(1)The Lokayukta or the Upa-Lokayukta, as the case may be, or an officer duly empowered by the Lokayukta, may administer oath to every person examined during any investigation under the Act.