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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(3) in The Karnataka Lokayukta Act, 1984

(3)All enquiries and investigations and other disciplinary proceedings pending before the Karnataka State Vigilance Commission constituted under the Karnataka State Vigilance Commission Rules, 1980 and which have not been disposed of, shall stand transferred to and be continued by the Upalokayukta as if they were commenced before him under this Act.