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 Odisha - Subsection Section 8(3) in The Orissa Lokpal and Lokayuktas Act, 1995 (3)The Lokpal or a Lokayukta shall not investigate any complaint Involving a grievance against a public servant referred to n Sub-clause (iii) of Clause (b) of Section 2.
