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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(1) in Tripura Lokayukta Act, 2008

(1)If, after investigation of any complaint in respect of any action under this Act, the Lokayukta is satisfied that such complaint is substantiated, either wholly or partly, he shall send to the competent authority a „report in writing, recording therein his findings and recommendations along with the relevant documents, materials or other evidence.