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 2] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(e) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975 (e)"Lokayukta" means a person appointed as the Lokayukta and "Up-Lokayukta" means a person appointed as an Up-Lokayukta, under Section 3;
