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 Tripura - Subsection Section 8(1) in Tripura Lokayukta Act, 2008 (1)The Lokayukta shall not investigate any complaint alleging corrupt practices against any public functionary in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1850.
