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 32(4)] [Section 32] [Entire Act] State of Himachal Pradesh - Subsection Section 32(4)(c) in The Himachal Pradesh Lokayukta Act, 2014 (c)is in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body.