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

State of Bihar - Subsection

Section 3(3)(b) in Bihar Lokayukta Act, 2011

(b)as a Judicial Member if he is or has been Chief Justice or a Judge of a High Court or qualified to be appointed as Judge of a High Court and not less than 50 years of age.