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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2)(b) in Delhi Lokayukta and Upalokayukta Act, 1995

(b)an Upalokayukta, unless he is or has been a Secretary to the Government or a District Judge in Delhi for seven years or has held the post of a Joint Secretary to the Government of India.