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(a) in The Gujarat Lokayukta Act, 1986 (a)in a case where the complaint is refused to be investigated or ceases to be investigated under sub-section (4) of section 10, stands forfeited to the State Government.
