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 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(4) in The Himachal Pradesh Lokayukta Act, 2014 (4)The Prosecuting Wing may, with the consent of the Lokayukta, appoint a panel of Advocates, other than the Government Advocates, for conducting the cases referred to it by the Lokayukta.
