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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(1) in The Himachal Pradesh Lokayukta Act, 2014

(1)The State Government shall constitute such number of Special Courts, as recommended by the Lokayukta to hear and decide the cases arising out of the Prevention of Corruption Act, 1988, the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 or under this Act.