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

State of Gujarat - Subsection

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

(f)the categories of officers and employees who may be appointed, their salaries and allowances and other conditions of service and the administrative powers of Lokayukta under sub-section (2) of section 15;