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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1)(a) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(a)the term of office of the first UP-Lokayukta shall be such as may be fixed by the Governor but in no case it shall be fixed for a term exceeding five years from the date on which he enters upon his office;