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[Cites 0, Cited by 4] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2) in Kerala Lok Ayukta Act, 1999

(2)The provisions of this Act shall be in addition to the provisions of any other enactment or any rules or law under which any remedy by way of appeal, revision, review or in any other manner is available to a person making a complaint under this Act, in respect of an action and nothing in this Act shall limit or affect the right of such person to avail of such remedy.