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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(a) in The Orissa Lokpal and Lokayuktas Act, 1995

(a)the Lokpal shall be appointed after consultation with the Chief Justice of the High Court of Orissa and the Leader of the Opposition, if there is any;