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 2] [Section 8(1)] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(1)(b) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971 (b)if the complainant has or had any remedy by way of proceedings before any tribunal or court of law: