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 3] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(2) in Kerala Lok Ayukta Act, 1999 (2)Every complaint shall be made in such form and in such manner, as may be prescribed, and shall be supported by an affidavit.
