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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(4)(a) in Tripura Lokayukta Act, 2008

(a)Temporary or casual vacancy in the office of the Lokayukta shall be filled up in accordance with prescribed rules for a period not exceeding six months.