 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Lokpal and Lokayuktas Act, 2013 THE SCHEDULE [See section 58] Amendment to Certain Enactments Part I Amendment to the Commissions of Inquiry Act, 1952 (60 of 1952) Amendment of section 3 In section 3, in sub-section (1 ), for the words "the appropriate Government may", the words and figures "Save as otherwise provided in the Lokpal and Lokayuktas Act, 2013, the appropriate Government may" shall be substituted.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back