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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(b) in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017

(b)qualification and experience for the appointment of a person as an Ombudsman under clause (a) or rank of officer of the State Government to be designated as Ombudsman under clause (b) of sub-section (1) of section 23;