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] [Section 23] [Entire Act] State of Haryana - Subsection Section 23(3) in Haryana Lokayukta Act, 2002 (3)Whenever the Lokayukta decides not to inquire into the matter himself he shall return the complaint to the State Government.
