Section 8(2)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

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State of Uttar Pradesh - Subsection

Section 8(2)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (Act 60 of 1952), by the Government of India or by the State Government.

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State of Uttar Pradesh - Subsection

Section 8(2)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975