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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(5) in The Punjab Lokpal Act, 1996

(5)The allowances and pension payable, to and other conditions of service of the Lokpal shall be such as may be determined by the Governor having regard to the allowances and pension payable to and other conditions of service of the Judge of the Supreme Court, Chief Justice or Judge of the High Court and these shall not be varied to his disadvantage after his appointment.] [Substituted vide Act No. 1 of 1998.]