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 6] [Entire Act] State of Karnataka - Subsection Section 6(6) in The Karnataka Lokayukta Act, 1984 (6)The State Government may, if required by the Speaker or the Chairman, or by both, as the case may be, appoint an Advocate to conduct the case against the Lokayukta or Upalokayukta, as the case may be.
