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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(2)(e) in Telangana Lokayukta Act, 1983

(e)any other matter which is to be or may be prescribed or in respect of which this Act makes no provisions or makes insufficient provision and provision is in the opinion of the Government necessary for the proper implementation of this Act.