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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(1)(w) in Mizoram Lokayukta Act, 2014

(w)"Whistle blower" means any person who provides factual information with substance about corruption in a public authority or is a witness or victim in a case of corruption before the Lokayukta or who faces the threat of
(i)Professional harm, including but not limited to illegitimate transfer, denial of promotion, denial of appropriate perquisites, departmental proceedings, discrimination, or
(ii)physical harm, or
(iii)is actually subjected to any harm; because of either making a complaint to the Lokayukta under this Act, or by any other legal action aimed at preventing or exposing corruption.