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 6] [Entire Act] State of Karnataka - Subsection Section 6(13) in The Karnataka Lokayukta Act, 1984 (13)Once the Governor gives assent to the address made under sub-section (12), the Lokayukta or Upalokayukta shall be deemed to have been removed from office in accordance with law.
