Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 46 in Bihar Lokayukta Act, 2011 46. Offences and Penalties. - Notwithstanding anything in this Act, the provisions of the Indian Panel Code 1860 as well as the Prevention of Corruption Act, 1988 and the Bihar Special Courts, 2009 shall apply so far as offences and penalties are concerned.
