Legal Document View

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
[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(h) in The Gujarat Lokayukta Act, 1986

(h)any other matter which is to be, or may be, prescribed or in respect of which this Act makes no provision is, in the opinion of the Governor, necessary for the proper implementation of this Act.