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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in The Bihar Lokayukta Act, 1973

(1)The Governor may, by Notification published in the Official Gazette and after consultation with the Lokayukta confer on the Lokayukta such additional functions in relation to the redress of grievances and eradication of corruption as may be specified in the notification.