Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab Lokpal Act, 1996

(1)If the Lokpal has reason to believe that any document which, in his opinion, will be useful for or relevant to, any inquiry under the Act is secreted in any place he may, with the prior approval of the Governor authorise any officer subordinate to him or any officer or any investigating agency referred to in sub-section (2) of section 8, to search for and to seize such documents.