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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(8)(a) in Delhi Lokayukta and Upalokayukta Act, 1995

(a)in prescribing the allowances and pension payable to and other conditions of service of, Lokayukta, regard shall be had to the allowances and pensions payable to and other conditions of service of Chief Justice or a Judge of a High Court, as the case may be;