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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7)(iii) in The Whistle Blowers Protection Act, 2014

(iii)recommend to the appropriate authority or agency for initiation of criminal proceedings under the relevant laws for the time being in force, if so warranted by the facts and circumstances of the case;