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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2)(b) in The Goa Lokayukta Act, 2011

(b)the date on which the vacancy has arisen, in the case of any subsequent appointment, shall not be eligible to be appointed as Lokayukta or Upa-Lokayukta.