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

State of Uttar Pradesh - Subsection

Section 5(5)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(a)the Lokayukta, regard shall be had to the allowances and pension payable to and other conditions of service, of the Chief Justice of the High Court;