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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(ii) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(ii)in respect of an Upa-Lokayukta shall be held by a person appointed by the Governor being person who is or has been a Judge of the Supreme Court or who is or has been a Judge of a High Court.