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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4)(b) in Kerala Lok Ayukta Act, 1999

(b)In prescribing the salary and allowances payable to, and other conditions of service of, the Upa-Lok Ayukta, regard shall be had to the salary and allowances payable to, and other conditions of service of a Judge of a High Court: