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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (b)which has been referred for inquiry under the Commission of Inquiry Act, 1952 (No. 60 of 1952); or
