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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(6) in The Himachal Pradesh Lokayukta Act, 2014

(6)The competent authority in respect of each Department shall ensure that all such statements are published on the website of such Department by 31st August of that year.Explanation.-For the purposes of this section, "dependent children" means sons and daughters who have no separate means of earning and are wholly dependent on the public servant for their livelihood.