Section 3(2)(a) in The Lokpal And Lokayuktas Act, 2013

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Union of India - Subsection

Section 3(2)(a) in The Lokpal And Lokayuktas Act, 2013

(a)a Chairperson, who is or has been a Chief Justice of India or is or has been a Judge of the Supreme Court or an eminent person who fulfills the eligibility specified in clause (b) of sub-section (3); and

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Union of India - Subsection

Section 3(2)(a) in The Lokpal And Lokayuktas Act, 2013