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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(f) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(f)"Minister" means a member (other than the Chief Minister) of the Council of Ministers, by whatever name called, for the State of Rajasthan. that is to say. a Minister, Minister of State and Deputy Minister: