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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(a) in Tamil Nadu Lokayukta Act, 2018

(a)as a Judicial Member if he is or has been a Judge of the High Court or has put in twenty-five years of experience in State judiciary with impeccable record;