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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa Lokpal and Lokayuktas Act, 1995

(1)The Governor may, after consultation with the Lokpal and by notification confer on the Lokpal or a Lokayukta, as the case may be, such additional functions in relation to the redress of grievance and eradication of corruption as may be specified in the notification.