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Union of India - Section

Section 63 in The Lokpal And Lokayuktas Act, 2013

63. Establishment of Lokayukta.—

Every State shall establish a body to be known as the Lokayukta for the State, if not so established, constituted or appointed, by a law made by the State Legislature, to deal with complaints relating to corruption against certain public functionaries, within a period of one year from the date of commencement of this Act.