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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2)(e) in Andhra Pradesh Lokayukta Act, 1983

(e)any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the Government necessary for the proper implementation of this Act.