Section 6(1)(i) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

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State of Maharashtra - Subsection

Section 6(1)(i) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(i)in respect of Lokayukta shall only be held by a person appointed by the Governor being person who is or has been a Judge of the Supreme Court or a Chief Justice of a High Court; and

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State of Maharashtra - Subsection

Section 6(1)(i) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971