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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(1) in Mizoram Lokayukta Act, 2014

(1)If the Lokayukta has reason to believe that any document or articles as the case may be which, in its opinion, shall be useful for, or relevant to, any investigation under this Act, are secreted in any place, it may authorise any agency to whom the investigation has been given to search for and to seize such documents/ articles as per the provision of Cr Pc.