Section 6(1)(i) in Andhra Pradesh Lokayukta Act, 1983

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State of Andhra Pradesh - Subsection

Section 6(1)(i) in Andhra Pradesh Lokayukta Act, 1983

(i)in respect of Lokayukta, shall be held only by a person appointed by the Governor, being a person who is or has been a Judge of the Supreme Court or the Chief Justice of a High Court; and

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State of Andhra Pradesh - Subsection

Section 6(1)(i) in Andhra Pradesh Lokayukta Act, 1983