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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2)(c) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(c)the form, if any, in which, complaints may be made and the fees, if any, which may be charged and the security, if any, for costs of person against whom an allegation is made which may be required to be furnished in respect thereof;