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

State of Himachal Pradesh - Subsection

Section 3(2)(v) in The Himachal Pradesh Lokayukta Act, 2014

(v)a person who has been removed or dismissed from service of the State and shall not hold any office of trust or profit other than his office as Lokayukta or be affiliated with any political party or carry on any business or practice any profession and accordingly, before he enters upon his office, a person appointed as the Lokayukta, shall, if-