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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(3) in The Himachal Pradesh Lokayukta Act, 2014

(3)Every statement recorded or document or thing received under sub-section (1) shall be deemed to be evidence collected during the course of the preliminary inquiry or investigation.Chapter-X Complaints Against Lokayukta and Officials of Lokayukta