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 21] [Entire Act] State of Gujarat - Subsection Section 21(b) in The Gujarat Lokayukta Act, 1986 (b)if the Lokayukta, for reasons to be recorded in writing so directs, be utilised for compensating the public functionary complained against, and
