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 33] [Entire Act] State of Himachal Pradesh - Subsection Section 33(2) in The Himachal Pradesh Lokayukta Act, 2014 (2)The Lokayukta shall complete the inquiry into the complaint or allegation made within a period of thirty days from date of its receipt.
