Section 8(2)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

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State of Uttar Pradesh - Subsection

Section 8(2)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1850 (Act 37 of 1850), by the Government of India or by the State Government; or

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State of Uttar Pradesh - Subsection

Section 8(2)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975