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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Mizoram - Subsection

Section 25(f) in Mizoram Lokayukta Act, 2014

(f)to compound the offence of corruption either
(i)by seizing and confiscating all the assets and properties which are known and admitted that they have been accumulated by means of corrupt practices by the erring public servant; or
(ii)by making an order compelling thereby the defaulting public servant to recover the entire amount of loss to the public treasury within a specified time.