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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(4)(a) in The Karnataka Lokayukta Act, 1984

(a)in prescribing the allowances payable to and other conditions of service of the Lokayukta, regard shall be had to the allowances payable to and other conditions of service of the Chief Justice of India;