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

State of Odisha - Subsection

Section 18(2) in The Orissa Lokpal and Lokayuktas Act, 1995

(2)The Governor may, by order in writing and after consultation with the Lokpal, confer on the Lokpal or a Lokayukta such powers of a Supervisory nature over agencies set up or authorities constituted or officers appointed by the State Government for the redress of grievance and eradication of corruption.