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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(b) in The Himachal Pradesh Lokayukta Act, 2014

(b)the appointment of officers and other staff of the Lokayukta and their service conditions and they shall continue to be the officers and officials of the Lokayukta to the extent their services are considered necessary by the Lokayukta; or