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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(a)where the office of the Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Up-Lokayukta oi if there are two or more Up-Lokayuktas by such one of the Up-Lokayuktas as the Governor may by order direct;