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 4] [Entire Act] State of Gujarat - Subsection Section 4(3) in Gujarat Lokayukta Aayog Act, 2013 (3)A person shall be disqualified for appointment as Up-Lokayukta (Administrative) if he has been dismissed from the service of the Government or has been convicted and sentenced to imprisonment for a criminal offence.
