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 48] [Entire Act] State of Bihar - Subsection Section 48(2) in Bihar Lokayukta Act, 2011 (2)It shall be incumbent upon the Lokayukta to keep the identity of the whistleblower confidential, where the Whistleblower so desires and / or also provide full protection to whistle blower from any physical harm or any administrative harassment.
