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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1)(d) in The Himachal Pradesh Lokayukta Act, 2014

(d)all officers and officials of the State Government, from amongst the public servants defined in sub-clauses (i) and (ii) of clause (c) of section 2 of the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983, when serving or who has served in connection with the affairs of the State;