Section 3(1)(a) in Andhra Pradesh Lokayukta Act, 1983

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

(a)[ the person to be appointed as the Lokayukta shall be a retired Judge of a High Court] [Substituted by Act No. 22 of 2019, dated 14.8.2019.];

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