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 5] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in The Lokpal And Lokayuktas Act, 2013 (2)No appointment of a Chairperson or a Member shall be invalid merely by reason of any vacancy in the Selection Committee.
