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 19] [Entire Act] State of Haryana - Subsection Section 19(1) in Haryana Lokayukta Act, 2002 (1)The Lokayukta may appoint in consultation with the State Government, such officers and staff as he may consider appropriate for the discharge of functions under this Act.
