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 29] [Entire Act] State of Bihar - Subsection Section 29(1) in Bihar Lokayukta Act, 2011 (1)The Lokayukta on receipt of a complaint or suo moto may initiate an appropriate action. For the purpose of this section "Complaint" means an allegation, grievance or request by whistleblower for protection.
