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 40] [Entire Act] State of Bihar - Subsection Section 40(3) in Bihar Lokayukta Act, 2011 (3)Every statement recorded or document or thing received under sub-section(1) shall be deemed to be evidence collected during the course of the inquiry or investigation.
