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

State of Maharashtra - Subsection

Section 5(5)(a) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(a)in prescribing the allowances [* *] [The words 'and pension' were deleted by Maharashtra 29 of 1988, section 2.] payable to, and other conditions of service of, the Lokayukta, regard shall be had to the allowances and pension payable to and other conditions of service of, the Chief Justice of the High Court;