Section 3(1)(b) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)the Upa-Lokayukta or Upa-Lokayuktas shall be appointed after consultation with the Lokayukta.

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