Section 2(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)The words and expressions used herein and not defined in this Act but defined in the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 shall have the meanings respectively assigned to them in those Acts.Chapter-II Appointment of Lokayukta
