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 13] [Entire Act] State of Gujarat - Subsection Section 13(2) in The Gujarat Lokayukta Act, 1986 (2)The competent authority shall examine the report forwarded to it under subsection (1) and intimate, within three months of the date of receipt of the report, to the Lokayukta the action taken or proposed to be taken on the basis of the report.
