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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(5) in Bihar Lokayukta Act, 2011

(5)Chairperson may for the purpose of securing that any case or cases which, having regard to the nature of questions involving, requires or require, in his opinion to be decided by a Bench comprised of more than two members under rules framed by the State Government in this regard issue such a general or special order as he may deem fit.