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 4] [Section 9] [Entire Act] State of Karnataka - Subsection Section 9(2) in The Karnataka Lokayukta Act, 1984 (2)Every complaint shall be made in the form of a statement supported by an affidavit and in such form and in such manner as may be prescribed.
