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(3)] [Section 15] [Entire Act] State of Karnataka - Subsection Section 15(3)(b) in The Karnataka Lokayukta Act, 1984 (b)[any person or any other agency.] [Deemed to have been substituted by Act 25 of 2010 w.e.f.01.08.2006.]