Section 3(2)(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

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State of Madhya Pradesh - Subsection

Section 3(2)(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

(b)Up-Lokayukt, unless he is or has been a Judge of any High Court in India or has held the office of the Secretary to Government of India or has held any other post under the Central or a State Government carrying a scale of pay [which is not less than that of an Additional Secretary to Government of India] [Substituted by M.P. Act No. 24 of 2003 (w.e.f. 20-5-2003).] .]

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State of Madhya Pradesh - Subsection

Section 3(2)(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981