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 Maharashtra - Subsection Section 23(2) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974 (2)The Lokayukta or the Upa-Lokayukta, as the case may be, may record in English the substance of the evidence given by each person examined by him.
