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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Kerala Lok Ayukta Act, 1999

(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), an Upa-Lok Ayukta appointed, form among the sitting Judges of the High Court, shall not be removal, except in like manner and on the like grounds, as a Judge of a High Court.