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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(4)(b) in The Goa Lokayukta Act, 2011

(b)where the office of the Upa-Lokayukta becomes vacant or where for any reason aforesaid he is unable to perform the duties of his office, by the Lokayukta himself or if the Lokayukta so directs, by the other Upa-Lokayukta or as the case may be, such one of the other Upa-Lokayuktas as may be specified in the direction.