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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2)(a) in Delhi Lokayukta and Upalokayukta Act, 1995

(a)the Lokayukta, unless he is or has been Chief Justice of any High Court in India, or a Judge of a High Court for seven years