Section 13(1)(g) in The Himachal Pradesh Lokayukta Act, 2014

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State of Himachal Pradesh - Subsection

Section 13(1)(g) in The Himachal Pradesh Lokayukta Act, 2014

(g)any person who is or has been a director, manager, secretary or other officer of every other society or association of persons or trust (whether registered under any law for time being in force or not), by whatever name called, wholly or partly financed by the Government and the annual income of which exceeds such amount as the State Government may by notification, specify; and

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State of Himachal Pradesh - Subsection

Section 13(1)(g) in The Himachal Pradesh Lokayukta Act, 2014