Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1) in Kerala Lok Ayukta Act, 1999

(1)No suit, prosecution or other legal proceedings shall he against the Lok Ayukta or an Upa-Lok Ayukta or against any officer employee agency or person referred to in section 16 in respect of anything which is, in good faith, done while acting or purporting to act in the discharge of his official duties under this Act.