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 10(4)] [Section 10] [Entire Act] State of Jharkhand - Subsection Section 10(4)(b) in Jharkhand Lokayukta Act, 2001 (b)There are no sufficient grounds for investigation or, as the case may be for continuing the investigation; or