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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(iii) in The Lokpal And Lokayuktas Act, 2013

(iii)a person of less than forty-five years of age, on the date of assuming office as the Chairperson or Member, as the case may be;