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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5)(b) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(b)in prescribing the allowances, [* *] [The words 'and pension' were deleted by Maharashtra 29 of 1988, section 2.] payable to, and other conditions of service of, the Upa-Lokayuktas, regard shall be had to the allowances and pension payable to, and other conditions of service of, a Judge of the High Court: