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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(2)(e) in Delhi Lokayukta and Upalokayukta Act, 1995

(e)any other matter which is to be or may be prescribed in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the Lieutenant Governor necessary for the proper implementation of this Act.