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 1] [Section 9(5)] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(5)(c) in Kerala Lok Ayukta Act, 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.