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

State of Odisha - Subsection

Section 5(2)(b) in The Orissa Lokpal and Lokayuktas Act, 1995

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