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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(vii) in Bihar Lokayukta Act, 2011

(vii)any Director, Manager, Secretary or other officer / employees of every Society or Association of Persons or trust or Non-Governmental Organizations (whether registered under any law for the time being in force or not) wholly or partly financed by the Government or in receipt of any sums under the Foreign Contribution (Regulation) Act, 1976 or any donation from the public or subsidized or being given grant by the State Government or in receipt of payment of more than the prescribed amount, the head of the Society or Institution or Authority or the Head of the Association of the Person or the head of the Trust.