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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(2)(b) in The Goa Lokayukta Act, 2011

(b)all notices, complaints, enquiries and investigation or other proceedings pending before the Commission under the repealed Act shall stand transferred to and be continued by the Lokayukta or Upa-Lokayukta, as the case may be, under the provisions of this Act, as if it were commenced before him under this Act.