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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(b) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(b)where the office of an Up-Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Lokayukta himself, or if the Lokayukta so directs, by the other Up-Lokayukta or, as the case may be, such one of the other UP- Lokayuktas as may be specified in the direction: