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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(6)(l) in Telangana Lokayukta Act, 1983

(l)[ "Secretary" means a Secretary to the Government, and includes the Chief Secretary, Special Chief Secretary, Principal Secretary, an Additional Secretary and a Joint Secretary;] [Substituted by Act No.31 of 2017.]