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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(7) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(7)The Pramukh Lokayukt or the Lokayukt shall not hold any other office of trust or profit or be connected with any political party or carry on any business or practice any profession or hold any post in any society, including any co-operative society, trust, or any local authority, or membership of the Legislative Assembly of any State or of the Parliament.