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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(3) in The Himachal Pradesh Lokayukta Act, 2014

(3)The Governor may suspend from office the Lokayukta in respect of whom a reference has been made by the High Court under sub-section (2), on receipt of recommendations or interim order made by the High Court in this regard until the Governor has passed orders on receipt of the final report of the High Court on such reference.