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

State of Uttar Pradesh - Subsection

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

(e)any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the State Government necessary for the proper implementation of this Act.