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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2)(iii) in Kerala Lok Ayukta Act, 1999

(iii)anything done or deemed to have been done or any action taken or deemed to have been taken under the Kerala Lok Ayukta Ordinance, 1998 (16 of 1998) shall be deemed to have been done or taken under this Act.