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State of Haryana - Section

Section 8 in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

8. Authentication of orders passed by Lokayukta.

Section 23(1). - Any order passed by the Lokayukta under the provisions of these rules and executed in the name of the Lokayukta, shall be authenticated in such manner, as the Lokayukta may, by general or special order, from time to time specify.