The Lokpal and Lokayuktas Act, 2013

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Section 56, Act to have overriding effect. (sections)
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Section 24, Action on investigation against public servant being Prime Minister, Ministers or members ofParliament (sections)
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Section 58, Amendment of certain enactments. (sections)
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Section 42, Annual statement of accounts. (sections)
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Section 4, Appointment of Chairperson and Members on recommendations of Selection Committee. (sections)
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Section 39, Assessment of loss and recovery thereof by special court (sections)
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Section 54, Bar of jurisdiction. (sections)
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Section 40, Budget (sections)
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Section 38, Complaints against officials of Lokpal. (sections)
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Section 30, Confirmation of attachment of assets. (sections)
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Section 31, Confiscation of assets, proceeds, receipts and benefits arisen or procured by means of corruptionin special circumstances. (sections)
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Section 16, Constitution of benches of Lokpal (sections)
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Section 19, Decision to be by majority (sections)
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Section 44, Declaration of assets. (sections)
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Section 2, Definitions (sections)
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Section 17, Distribution of business amongst benches. (sections)
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Section 63, Establishment of Lokayukta (sections)
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Section 3, Establishment of Lokpal (sections)
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Section 13, Expenses of Lokpal to be charged on Consolidated Fund of India (sections)
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Section 47, False complaint made by society or association of persons or trust (sections)
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