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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

(b)[ Up-Lokayukt shall be appointed after consultation with the Lokayukt, or where a sitting Judge of a High Court is to be appointed, the Chief Justice of that High Court in which he is working, shall also be consulted.] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).]