Legal Document View

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
[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(4)(c) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

(c)other remedies are available to the complainant and in the circumstances of the case it would be more proper for the complainant to avail of such remedies.