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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(c) in The Gujarat Lokayukta Act, 1986

(c)the manner in which the opinion of the Chief Justice of the High Court shall be obtained for deciding the dispute referred to in sub-section (3) of section 8;