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(5) in The Himachal Pradesh Lokayukta Act, 2014 (5)The State Government may from time to time make available such funds as may be required by the Lokayukta for conducting effective inquiries or investigations into complaints or cases.
