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 25] [Entire Act] State of Haryana - Subsection Section 25(3) in Haryana Lokayukta Act, 2002 (3)All matters pending before the Lokayukta before the repeal of the Haryana Act No. 21 of 1998 shall be inquired into by the Lokayukta under this Act.
