Section 13(2)(ii) in The Karnataka Lokayukta Act, 1984

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State of Karnataka - Subsection

Section 13(2)(ii) in The Karnataka Lokayukta Act, 1984

(ii)[ if a public servant falling under items (e) and (f), but not falling under items (d) and (g) of clause (12) of section 2, be deemed to have vacated his office; and] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.]

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State of Karnataka - Subsection

Section 13(2)(ii) in The Karnataka Lokayukta Act, 1984