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 58] [Entire Act] State of Himachal Pradesh - Subsection Section 58(a) in The Himachal Pradesh Lokayukta Act, 2014 (a)the appointment of Lokayukta under the repealed Act and his term of office and other conditions of service and who shall hold office as such for the remaining period of his term; or
