Section 27(1)(i) in The Himachal Pradesh Lokayukta Act, 2014

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State of Himachal Pradesh - Subsection

Section 27(1)(i) in The Himachal Pradesh Lokayukta Act, 2014

(i)that the continuance of the public servant referred to in clause (d) or clause (e) or clause (f) of sub-section (1) of section 13 in his post while conducting the preliminary inquiry is likely to affect such preliminary inquiry adversely; or

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State of Himachal Pradesh - Subsection

Section 27(1)(i) in The Himachal Pradesh Lokayukta Act, 2014