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

State of Uttar Pradesh - Subsection

Section 2(g) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(g)"Minister" means a member (other than the Chief Minister) of the Council of Ministers, by whatever name called, for the State of Uttar Pradesh, that is to say a Minister, Minister of State or Deputy Minister;