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 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(3) in The Himachal Pradesh Lokayukta Act, 2014 (3)Any officer of Inquiry and Investigating Wing, investigating a case referred to it by the Lokayukta, shall not be transferred without the approval of the Lokayukta.
