Legal Document View

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
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(e) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(e)any other matter which is to be or may be prescribed or in respect of which this act makes no provision or makes insufficient provision and provision is in the opinion of the Governor necessary for the proper implementation of this Act.