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 18] [Entire Act] State of Manipur - Subsection Section 18(8) in Manipur Lokayukta Rules, 2018 (8)The Lokayukta shall, within thirty days of receipt of Audit Report, remedy any defect or irregularity pointed out therein and report to the State Government and the Audit Officer about the action taken by it thereon.
