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 16] [Entire Act] State of Bihar - Subsection Section 16(2) in Bihar Lokayukta Act, 2011 (2)The Lokayukta may inquire into any act or conduct of any person other than those referred to in sub-section(1) of section 16, if such person is associated with the allegation of corruption under the Prevention of Corruption Act, 1988.
