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 16] [Entire Act] State of Manipur - Subsection Section 16(3) in Manipur Lokayukta Rules, 2018 (3)Every person making a complaint under sub-rule (1) of rule 15 shall be informed of the gist of the orders passed under sub-rule (2) , if no further action on the complaint is to be taken.
