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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(5) in The Gujarat Lokayukta Act, 1986

(5)"Minister" means a member of the Council of Ministers for the State of Gujarat by whatsoever name called, that is to say, the Chief Minister, a Minister, Minister of State and Deputy Minister includes a Parliamentary Secretary to the Chief Minister;