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 23] [Entire Act] State of Bihar - Subsection Section 23(1) in Bihar Lokayukta Act, 2011 (1)The Lokayukta, on receipt of a complaint, may cause preliminary inquiry or investigation to ascertain whether there exists a prima facie case for proceeding in the matter.
