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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1)(f) in The Himachal Pradesh Lokayukta Act, 2014

(f)any person who is or has been a Chairperson or member or officer or employee in any body or Board or corporation or authority or company or society or trust or autonomous body (by whatever name called) established by an Act of a State Legislature or wholly or partly financed by the State Government or controlled by it: