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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(7)(c) in The Gujarat Lokayukta Act, 1986

(c)[ the Chairman or the Vice-Chairman or a non-official director or a non-official member of a Corporation or Board established by or under the Bombay Act or the Gujarat Act or by the State Government and owned or controlled by the State Government;] [Sub-clause (c) substituted by Gujarat 26 of 2003, dated 17th September 2003.]