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 15] [Entire Act] State of Manipur - Subsection Section 15(6) in Manipur Lokayukta Rules, 2018 (6)Every complaint shall be supported by an affidavit in Form 2 duly sworn in by the complainant before the Magistrate of First Class or an Oath Commissioner appointed by the High Court.
