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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Mizoram - Subsection

Section 11(2) in Mizoram Lokayukta Act, 2014

(2)The Director shall, after having been so directed by the Lokayukta, file a case in accordance with the findings of the investigation report, before the Special Court. All necessary steps shall be taken by the Public Prosecutor appointed by Lokayukta for Prosecution of the offence punishable under the Prevention of Corruption Act, 1988.