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 4] [Entire Act] State of Chattisgarh - Subsection Section 4(2) in Chhattisgarh Lok Aayog Adhiniyam, 2002 (2)No proceedings of the Lok Aayog shall be invalid only on account of any vacancy in the office of the Pramukh Lokayukt or of a Lokayukt.
