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 3] [Entire Act] State of Chattisgarh - Subsection Section 3(3) in Chhattisgarh Lok Aayog Adhiniyam, 2002 (3)The Pramukh Lokayukt shall be a person who has been a Judge of a High Court or has held a judicial office higher than that of a Judge of a High Court.
