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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13A(8) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

(8)The Committee shall discharge the functions under the administrative control of the Lokayukt who may issue such general or special directions as he may think fit for smooth and efficient functioning of the committees.]