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(2)] [Section 8] [Entire Act] State of Jharkhand - Subsection Section 8(2)(a) in Jharkhand Lokayukta Act, 2001 (a)In respect of which a formal and public inquiry has been ordered under the Public Servant Inquiries Act, 1850 (Act 37 of 1850); or